The Union Of India vs Smt. Silu Pal And Others
2022 Latest Caselaw 451 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                               W.A. No.17/2022

The Union of India
                                                    ......Appellant(s)
                               VERSUS
Smt. Silu Pal and others
                                                    ......Respondent(s)

For Appellant(s) : Mr. Bidyut Majumder, Asstt. S.G. For Respondent(s) : Mr. D. Sharma, Addl. G.A., Mr. Raju Datta, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order 18/04/2022 (Indrajit Mahanty, C.J.)

Heard Mr. Bidyut Majumder, learned Asstt. Solicitor General

appearing on behalf of the appellant-Union of India and Mr. Raju Datta,

learned counsel appearing for the private respondent-Petitioner as well as

Mr. D. Sharma, learned Addl. Government Advocate appearing for the

respondent-State.

Learned Asstt. Solicitor General appearing for the appellant

submits that the issues raised herein are already covered by a judgment dated

11.01.2022 rendered by this Division Bench in an earlier batch of writ

appeals being Writ Appeal No.284 of 2021 [The Union of India vrs. Smt.

Anjana Roy (Chakraborty) and others] and other connected matters.

Accordingly, the present writ appeal also stands disposed of in

terms thereof.

Pending application(s), if any, also stands disposed of.

(S.G. CHATTOPADHYAY), J (INDRAJIT MAHANTY), CJ

Pulak