Manu Kanchan Ghosh vs The State Of Tripura & 4 Ors
2025 Latest Caselaw 252 Tri

Tripura High Court

Manu Kanchan Ghosh vs The State Of Tripura & 4 Ors on 9 January, 2025

                                    Page 1 of 2

                      HIGH COURT OF TRIPURA
                            AGARTALA

                     WP(C) No. 52 of 2022
                          Along with
         WP(C) No. 53 of 2022,   WP(C) No. 54 of 2022
         WP(C) No. 55 of 2022,   WP(C) No. 56 of 2022
         WP(C) No. 57 of 2022,   WP(C) No. 58 of 2022
         WP(C) No. 59 of 2022,   WP(C) No. 60 of 2022
         WP(C) No. 61 of 2022,   WP(C) No. 62 of 2022
         WP(C) No. 63 of 2022,   WP(C) No. 64 of 2022
         WP(C) No. 65 of 2022,   WP(C) No. 99 of 2022
         WP(C) No. 265 of 2022, WP(C) No. 267 of 2022
         WP(C) No. 268 of 2022, WP(C) No. 378 of 2022
         WP(C) No. 451 of 2022, WP(C) No. 543 of 2022
         WP(C) No. 547 of 2022, WP(C) No. 551 of 2022
         WP(C) No. 650 of 2022, WP(C) No. 805 of 2022
         WP(C) No. 810 of 2022, WP(C) No. 955 of 2022
         WP(C) No. 956 of 2022, WP(C) No. 957 of 2022

Manu Kanchan Ghosh
                                                        .......Petitioner(s)
                                      Vs.
The State of Tripura & 4 Ors.
                                                      ......Respondent(s)

For Petitioner (s) : Mr. S Bhattacharjee, Adv.

For Respondent(s) : Mr. S.M. Chakraborty, Adv. Gen. Mrs. P Chakraborty, Adv.

Mr. DC Saha, Adv.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order 09.01.2025

Heard Mr. S Bhattacharjee, learned counsel appearing for

the petitioner as well as Mr. S M Chakraborty, learned Adv. General

assisted by Mrs. P Chakraborty, learned counsel and Mr. D C Saha,

learned counsel appearing for the State-respondents.

Registry has given a note that the concerned writ appeal

has been disposed by the judgment dated 16.07.2024 by the Division

Bench of the High Court.

In view of above all the learned counsel submit that these

batch matters may be heard finally on merit.

Considered the submission.

Heard-in-part.

List the matter on 20.01.2025 for further hearing.

JUDGE

SATABDI DUTTA Date: 2025.01.09 16:41:27 +05'30'

Satabdi