Sri Gopal Banik vs The State Of Tripura & Others
2023 Latest Caselaw 337 Tri

                                Page 1 of 2




                       HIGH COURT OF TRIPURA
                             AGARTALA
                            W.A. No.80/2022
Sri Gopal Banik
                                                .........Appellant(s).
                                VERSUS
The State of Tripura & others
                                               .........Respondent(s).
                                Along with
                            W.A. No.81/2022
Sri Debasish Majumder
                                                .........Appellant(s).
                                VERSUS
The State of Tripura & others
                                               .........Respondent(s).
                            W.A. No.82/2022

Sri Bhanulal Debnath
                                                .........Appellant(s).
                                VERSUS
The State of Tripura & others
                                               .........Respondent(s).
                            W.A. No.83/2022

Sri Sanjeeb Das Gupta
                                                .........Appellant(s).
                                VERSUS
The State of Tripura & others
                                               .........Respondent(s).
                            W.A. No.84/2022

Sri Shyamal Kanti Roy
                                                .........Appellant(s).
                                VERSUS
The State of Tripura & others
                                               .........Respondent(s).
                            W.A. No.85/2022
Sri Apu Paul
                                                .........Appellant(s).
                                   Page 2 of 2




                                 VERSUS
The State of Tripura & others
                                                        .........Respondent(s).

For Appellant(s)                 : Mr. Arijit Bhaumik, Advocate,
                                   Mr. S. Dey, Advocate.
For Respondent(s)                : Mr. Debalay Bhattacharya, G.A.,
                                   Mr. Soumyadeep Saha, Advocate.

 HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH
         HON'BLE MR. JUSTICE ARINDAM LODH

                                         Order
26/04/2023

             These appeals arise out of common impugned judgment. Facts

of individual writ petitioners, however, may vary. Therefore, learned counsel

for the parties would submit written notes covering the individual facts of

each of the writ petitioners in all the connected cases with the proposition of

law, provisions of law and decisions on which they seek to rely upon for

convenience of the Court.

An endeavour shall be made that the cases are heard and

decided at the admission stage itself.

Let the matters appear on 22.05.2023.

(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ

Pulak