The State Of Tripura & Others vs Sri Snehashish Roy & Others
2024 Latest Caselaw 1450 Tri

Tripura High Court

The State Of Tripura & Others vs Sri Snehashish Roy & Others on 3 September, 2024

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                                WA No.97 of 2023
The State of Tripura & others
                                                           .........Appellant(s);
                                     Versus
Sri Snehashish Roy & others
                                                       .........Respondent(s).

Along with WA No.103 of 2023 The State of Tripura & others .........Appellant(s);

Versus Smt. Kalpita Sutradhar & others .........Respondent(s).

WA No.106 of 2023 The State of Tripura & others .........Appellant(s);

Versus Sri Raju Debnath & others .........Respondent(s).

For Appellant(s) : Mr. D. Sarma, Addl. G.A., Mr. Raju Datta, Advocate, Ms. Ayantika Chakraborty, Advocate. For Respondent(s) : Mr. Somik Deb, Sr. Advocate, Mr. P. Chakraborty, Advocate.

Along with

Smt. Shrabani Ghosh & others .........Petitioner(s);

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

For Petitioner(s) : Mr. Samarjit Bhattacharjee, Advocate. For Respondent(s) : Mr. T.D. Majumder, Sr. Advocate, Mr. D. Sarma, Addl. G.A., Mr. Raju Datta, Advocate, Mr. T. Halam, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S.D. PURKAYASTHA Order 03/09/2024

Learned Additional Government Advocate for the State Mr. D.

Sarma submits that the Special Leave Petition (Civil) Diary No.32678/2023 is

pending before the Apex Court. Therefore, these matters may be adjourned for

some time awaiting outcome of the said case.

Mr. Sarma, learned Additional Government Advocate for the

State, submits that the next tentative date is 17.10.2024 before the Apex Court.

Learned senior counsel for the respondents Mr. Somik Deb

submits that out of the common judgment and order dated 19.12.2022 in three

analogous cases being WA No.458/2020, WA No.460/2020 and WP(C)

No.736/2022, the State has preferred challenge only against the said judgment

in WP(C) No.736/2022. The respondents in the other two writ appeals are at a

loss as there is no SLP pending against the same judgment in those writ

appeals.

Since the common judgment and order dated 19.12.2022 in the

above three appeals is under challenge before the Apex Court and the

impugned judgment has followed that judgment, therefore, these matters were

adjourned on the previous date awaiting outcome of the Special Leave Petition.

Since the Special Leave Petition is pending before the Apex Court, these

matters may come up in the last week of November, 2024 (26.11.2024).

Meanwhile learned counsel for the State would seek instruction as to whether

any challenge has been preferred against the same common judgment in respect

of the other two appeals.

(S.D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ

Pijush/

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2024.09.05 16:29:31 +05'30'