Sri Arun Kumar Dey vs The State Of Tripura And Ors
2022 Latest Caselaw 1141 Tri

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                        HIGH COURT OF TRIPURA
                             AGARTALA
                        WP(C) NO.691 OF 2022

   Sri Arun Kumar Dey
                                               ......... Petitioner(s)

                     Vs.

   The State of Tripura and ors.

                                               ....... Respondent(s)

For the Petitioner(s) : Mr. A. Sengupta, Advocate.

For the Respondent(s) : Mr. D. Bhattcharjee, G.A.

Mr. S. Saha, Advocate

Date of hearing and delivery of Judgment & Order : 21.12.2022.

Whether fit for reporting : YES/NO.

HON'BLE THE CHIEF JUSTICE(ACTING)

JUDGMENT AND ORDER(ORAL)

This instant writ petition has been filed under

Article 226 of the Constitution of India seeking the following

reliefs:-

" i) Admit the instant writ petition;

ii) Call for the records relevant from the custody of the respondents;

iii) Issue Rule calling upon the respondent to show cause as to why a Writ of Mandamus and/or in the nature thereof, shall not be issued directing the respondents to refund the admitted security deposit and admitted pending bills to the petitioner after deducting the amount of levy of compensation within a time as may be specified by your Lorship;

iv) After hearing the parties, be pleased to make the Rule absolute, issuing direction to the respondent and;

v) Pass such further order and/or direction as Your Lordships may deed fit and proper for the ends and in the interest of justice;"

2) Heard learned counsel appearing for both parties

and perused the evidence on record.

3) The learned counsel appearing for the

respondents fairly submits before this Court that the petitioner

is entitled to the reliefs sought. But because of certain

administrative exigencies, the said reliefs could not be

considered and now they are on the verge of considering the

same and accepting the demand of the petitioner.

4) In view of the above submission, this instant writ

petition is disposed of directing the respondents to consider the

case of the petitioner with regard to the returning of the

admitted security deposit also payment of the admitted

pending bills after deducting the amount of levy of

compensation within a period of 4(four) months from the date

of receipt of the copy of this order.

5) Consequently, pending application(s), if any, also

stands closed.

CHIEF JUSTICE (ACTING)

suhanjit