Sri Ajit Debbarma And 14 Ors vs The State Of Tripura & 4 Ors. ...
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Tripura High Court

Sri Ajit Debbarma And 14 Ors vs The State Of Tripura & 4 Ors. ... on 6 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                      HIGH COURT OF TRIPURA
                            AGARTALA
                           WP(C) 94/2024
 Sri Ajit Debbarma and 14 ors.                                         ----Petitioner(s)
                                                  Versus
 The State of Tripura & 4 ors.                                        ----Respondent(s)

For Petitioner(s) : Mr. SM Chakraborty, Sr. Advocate Mr. K. Roy, Advocate For Respondent(s) : Mr. D. Sarma, Addl. GA

HON'BLE MR. JUSTICE ARINDAM LODH Order 06/05/2024 Heard Mr. SM Chakraborty, learned senior counsel assisted by Mr. K. Roy, learned counsel appearing for the petitioners. Also heard Mr. D. Sarma, learned Additional GA for the respondents. Admit.

Issue Rule.

Rule is waived since all the parties have already entered their appearance. Exchange of pleadings is complete. List the matter for hearing in its usual course. Mr. Chakraborty, learned senior counsel for the petitioner has submitted that the matter is covered by 3 judgments rendered by Hon'ble Supreme Court. However, this is to be examined at the time of hearing of this writ petition.

                                                                      JUDGE






SAIKAT KAR           KAR
                     Date: 2024.05.07 14:57:57
                     +05'30'