Review Pet. No.6/2022 vs The State Of Tripura And Ors
2022 Latest Caselaw 160 Tri

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                          HIGH COURT OF TRIPURA
                                 AGARTALA

                             Review Pet. No.6/2022
Smt. Anamika Majumder.
                                                        ............ Petitioner(s).
                                      Vs.
The State of Tripura and Ors.
                                                       ............ Respondent(s).

For Petitioner(s) : Ms. R Purkayastha, Advocate. For Respondent(s) : Mr. P K Dhar, Sr. Govt. Advocate, Mr. U K Das, Advocate, Ms. Saswati Nag, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE JUSTICE MR. ARINDAM LODH

_O_R_D_E_ R_

10/02/2022 (Indrajit Mahanty, CJ).

Heard learned counsel for the petitioner.

Learned counsel for the petitioner essentially contends that the

petitioner had failed to raise various factual submissions in the writ appeal

filed before this Court which came to be disposed of by a judgment & order

dated 3rd February 2020 disposing of Writ Appeal No.38/2016.

We are afraid the contention raised by the petitioner is not the

ground on which a review can be considered.

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It may be pertinent to note herein that the facts sought to be

raised in course of the present review were never raised either in the writ

appeal or before the Hon'ble Single Judge.

In view of such facts, review is not maintainable and stands

dismissed. It shall be open for the authorities concerned to act in terms of

the directions issued in the writ appeal and in particular, paragraph 4

thereof.

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

( ARINDAM LODH, J ) ( INDRAJIT MAHANTY, CJ )

Sukhendu