Kishore Lal Das vs The State Of Tripura And 4 Ors
2023 Latest Caselaw 476 Tri

                           HIGH COURT OF TRIPURA
                                 AGARTALA
                               WP(C) 1097/2022
         Kishore Lal Das                                            ----Petitioner(s)
                                              Versus
         The State of Tripura and 4 ors.                            ----Respondent(s)

For Petitioner(s) : Mr. K. Chakraborty, Advocate For Respondent(s) : Mr. D. Sarma, Addl. GA Mr. B. Majumder, Deputy SGI

HON'BLE MR. JUSTICE ARINDAM LODH Order 02/06/2023 Heard Mr. K. Chakraborty, learned counsel for the petitioner. Also heard Mr. D. Sarma, learned Additional GA appearing for the respondents-State and Mr. B. Majumder, learned Deputy SGI appearing for the respondents-Union of India. Mr. D. Sarma, learned Additional GA has prayed for listing the matter after vacation because he will rely upon some judgments passed by the Hon'ble Supreme Court which may be a guiding factor to resolve the controversies raised in this writ petition. Admit.

Issue Rule.

Rule is waived since all the respondents have entered their appearance.

List the matter for hearing on 15.07.2023. In the meanwhile, the respondents may file the counter affidavit.

JUDGE

Saikat