LAWS(TRIP)-2020-1-76

RANJIT DEBBARMA & OTHERS Vs. STATE OF TRIPURA

Decided On January 22, 2020
Ranjit Debbarma And Others Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) In the connected Writ Petition No.38 of 2020 today the following order was passed.

(2.) This order shall cover the present petitioners also with directions issued hereinabove.