Mr. S Deb vs Mr. K De
2022 Latest Caselaw 249 Tri

                                 HIGH COURT OF TRIPURA
                                       AGARTALA

                                  WP(C) No. 201 of 2022

          For Petitioner(s)             : Mr. S Deb, Sr. Adv.
                                          Mr. S Datta, Adv.
          For Respondent(s)             : Mr. K De, Addl. GA.

HON'BLE MR. JUSTICE S. TALAPATRA Order

02.03.2022

Heard Mr. S Deb, learned senior counsel assisted by Mr. S

Datta, learned counsel appearing for the petitioner.

Issue notice calling upon the respondents to show cause as

to why 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 13.04.2022.

Since, Mr. K De, learned Addl. GA appears and waives

notice for the respondents, no formal notice is called for.

Mr. Deb, learned counsel for the petitioner has contended

that the controversy raised in this writ petition is covered by the

judgment and order dated 30.11.2017 passed by this court in Md.

Abdul Malik vs. State of Tripura & Ors. delivered in WP(C)

No.438/2016 and other analogues matters.

In view of that the respondents are directed to file the reply

by the returnable date, so that the matter can be taken up for disposal.

JUDGE

satabdi