Sankar Lal Deb vs The State Of Tripura And 9 Ors
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Tripura High Court

Sankar Lal Deb vs The State Of Tripura And 9 Ors on 11 September, 2024

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                              HIGH COURT OF TRIPURA
                                    AGARTALA
                                   WP(C) 89 of 2023
Sankar Lal Deb
                                                                         ---Appellant(s)
                                         Versus
The State of Tripura and 9 Ors.
                                                                        ---Respondent(s)

For Petitioner(s) : Mr. P Roy Barman, Sr. Advocate.

Mr. S. Bhattacharjee, Advocate.

For Respondent(s) : Mr. M. Debbarma, Addl. GA Mr. N. Majumder, Advocate.

Date of hearing and date of
judgment and order                 :       11.09.2024
Whether fit for reporting          :       No

HON'BLE MR. JUSTICE T. AMARNATH GOUD

Order

Today, when the matter is taken up for consideration, Mr. S.

Bhattacharjee, learned counsel for the petitioner, at the very outset, has submitted

before this Court that he has instructions to withdraw the matter with liberty to

challenge the impugned memorandum dated 25.10.2021 and the notification dated

29.10.2007 which came on record by way of filing counter affidavit by the

respondents. .

Request stands considered.

In view of the above submission, the instant writ petition stands

dismissed as withdrawn with liberty to the petitioner as aforestated.

JUDGE

Dipak