The State Of Tripura And Ors vs Smt. Rexona Debbarma
2022 Latest Caselaw 659 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                                 WA No.89 of 2021

The State of Tripura and Ors.
                                              .................................... Appellant(s).

                                         Vs
Smt. Rexona Debbarma.
                                              ................................. Respondent(s).

For Appellant(s) : Mr. M. Debbarma, Addl. Government Advocate. For Respondent(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Kawsik Nath, Advocate, Ms. A. Debbarma, Advocate.

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

_O_R_D_E_R_ 12/07/2022 (Indrajit Mahanty, C.J.)

Heard learned counsel for the respective parties.

Learned Additional Government Advocate appearing for the

State clearly submits that the present appeal is covered by a judgment of this

Court in case of "The State of Tripura and 2 Ors. Vs Smt. Debashri

Chakraborty" dated 08.02.2022 in WA No.80 of 2020.

We have further able to understand by the learned Addl.

Government Advocate that the State Cabinet has also taken a policy decision

to extend the benefit of die-in-harness scheme to married daughters.

In view of the above, this writ appeal stands disposed of in

terms of the judgment cited hereinabove without prejudice to the rights and

contentions raised by the respondent in the present case.

Stay order granted earlier, if any, stands vacated. Pending

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

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

Munna S