Mr. T. K. Deb vs Mr. K. De
2021 Latest Caselaw 392 Tri

                       HIGH COURT OF TRIPURA
                             AGARTALA

                            WP(C) 195 of 2021

For Petitioner(s)              : Mr. T. K. Deb, Adv.
For Respondent(s)              : Mr. K. De, Addl. GA.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

22.03.2021

Heard Mr. T. K. Deb, learned counsel appearing for the

petitioner.

Issue notice calling upon the respondents to show cause as

to why a Rule should not be issued as prayed for; and/or any other

such further order(s) shall not be passed as to this Court may deem fit

and proper having regard to the circumstances of the case.

Notice is made returnable on 12.04.2021.

Since Mr. K. De, learned Addl. G. A. appears and waives the

notice for the respondents No.1 to 4 and hence no formal steps for

service needs to be taken in respect of those respondents. However,

steps for service of notice on the respondents No. 5 to 9 shall be taken

by the petitioner within a week from today by registered post with AD.

As serious allegations have been leveled against the

respondents No. 2 and 4 in respect of implementation of the judgment

and order dated 10.02.2020 delivered in WP(C) 225 of 2018, the

respondents shall, in their reply, elaborately state why the said direction

contained in the judgment and order dated 10.02.2020 was not

implemented, if not implemented by them.

It is made absolutely clear that if it is found that the said

direction was not properly implemented, a suo-moto cognizance for

violating the direction dated 10.02.2020 will be taken by this court.

A copy of this order be supplied to the Mr. K. De, learned

Addl. GA appearing for the respondents.

JUDGE

Dipak