Sri Rajesh Debbarma And Anr vs Shri Manik Lal Dey
2023 Latest Caselaw 656 Tri

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                         HIGH COURT OF TRIPURA
                               AGARTALA
                         Cont. Cas(C) No.115 of 2023
Sri Rajesh Debbarma and Anr.
                                                                      ......... Petitioners(s)
                          VERSUS
Shri Manik Lal Dey, IAS(Retd.) and others
                                                                      ...... Respondent(s)

For Petitioner(s) : Mr. Bhaskar Debbarma, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE T. AMARNATH GOUD

_O_R_D_E_R_

21/08/2023 Petitioners alleges non compliance of the Judgment dated 13.07.2022 passed in WP(C)(PIL) 08 of 2022.

They contend that there is inordinate delay in the conduct of TTAADC Village Committee election.

Issue notice on respondent Nos.1 and 2 under Registered cover with A/D and speed post for which requisites be filed within one week. Notice is made returnable on 25.09.2023.

(T. AMARNATH GOUD), J (APARESH KUMAR SINGH), CJ

Rudradeep RUDRADEEP Digitally signed by RUDRADEEP BANERJEE

BANERJEE Date: 2023.08.27 14:51:06 +05'30'