Mr. Somik Deb vs Mr. Kk Pal
2022 Latest Caselaw 176 Tri

                                   HIGH COURT OF TRIPURA
                                         AGARTALA

                                      WP(C) No. 138 of 2022
          For Petitioner(s)               : Mr. Somik Deb, Sr. Adv.
                                            Ms. R Chakraborty, Adv.
          For Respondent(s)               : Mr. KK Pal, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA Order 15.02.2022

Heard Mr. KK Pal, learned counsel appearing for the respondents, Mr. Pal, learned counsel has produced the written instruction from the Assistant Municipal Commissioner, East Zone, Agartala Municipal Corporation, Agartala, West Tripura, in the form of Note No-7 under the file No.F.229- A/LAWCELL/AMC/2022(s).

Apparent it is, on the face of the records, the AMC has not acted on the decision of this court, as reflected in the judgment and order dated 20.06.2019 delivered in WP(C) No.196/2019, even though the subsequent writ petition filed by the private respondents being WP(C) No.69/2020 was withdrawn and dismissed by the order dated 22.02.2021.

Be that as it may, issue notice calling upon the respondents to show cause as to why the rule should not be issued, as prayed for; and/or why such further and other order(s) should not be passed as to this Court may deem fit and proper.

Notice is made returnable on 07.03.2022. Since Mr. KK Pal, learned counsel appears and waives notice for the respondents No.1 & 2, no formal notice is called for in respect of those respondents.

The petitioner shall take steps for service of notice on the respondent No.3 by registered post with A/D by tomorrow.

The respondents shall file their reply by the returnable date, as considering the nature of controversy raised in this writ petition, this court is inclined to decide the matter on the next date.

The records, as produced by Mr. Pal, learned counsel for the respondents, is returned.

JUDGE

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