Sri Shiman Munda vs The State Of Tripura And Ors
2024 Latest Caselaw 1485 Tri

Tripura High Court

Sri Shiman Munda vs The State Of Tripura And Ors on 6 September, 2024

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                    Page 1 of 2




                             HIGH COURT OF TRIPURA
                                   AGARTALA
                              WP(C) NO.567 OF 2023

     Sri Shiman Munda
                                                     ......Petitioner(s)
                                   Versus

     The State of Tripura and ors.

                                                  .......Respondent(s)

For the Petitioner(s) : Mr. B. Debnath, Advocate.

For the Respondent(s) : Mr. D.S. Saha, Advocate.

     Date of hearing and delivery of
     Judgment & Order               : 06.09.2024.

     Whether fit for reporting      : NO.

HON'BLE MR. JUSTICE T. AMARNATH GOUD J U D G M E N T & O R D E R(ORAL)

Heard Mr. B. Debnath, learned counsel appearing for the

petitioner as well as Mr. D.C. Saha, learned counsel appearing for

respondents No.1 to 7.

2. It is the case of the petitioner that he is working as a

pump operator under the respondent No.9, i.e., Sarojini Gram

Panchayat, and on 15.03.2023, respondent No.10 displaced him

from his work and he took over the possession of the pump set and

also locked the same. Aggrieved thereby, the petitioner approached

the official respondent No.3 i.e. The Block Development Officer,

Chandipur R.D. Block, Kailasahar, Unakoti, Tripura, respondent

No.7 i.e., the Panchayat Secretary, Sarojini Gram Panchayat,

Chandipur R.D. Block, respondent No.8, The Panchayat Pradhan,

Sarojini Gram Panchayat Chandipur R.D. Block and respondent No.

9, Sarojini Gram Panchayat, but was of no avail. Hence, this

present writ petition.

3. Heard and perused the evidence on record.

4. In view of the above circumstance, without expressing

any opinion on merits, this present writ petition is disposed of

directing the respondents No.3, 7, 8, and 9 to look into the matter

and take a decision and communicate the same to the petitioner in

accordance with law within a period of 1(one) month from the date

of receipt of the copy of this order.

5. With the above direction, this present writ petition

stands disposed of. As a sequel, stay if any stands vacated. Pending

application(s), if any also stands closed.

JUDGE

suhanjit

RAJKUMAR Digitally RAJKUMAR signed by

SUHANJIT SUHANJIT SINGHA Date: 2024.09.09 SINGHA 14:10:36 +05'30'