ASHIM SHARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged an order dated 29th February, 2020 passed by the Sub Divisional Magistrate, Dharmanagar. The petition pertains to allotment of the licence for running a fair price shop at East Hurua village. The State administration had initiated steps for appointing a distributor for fair price shop. This exercise ran into controversy. The Panchayet concerned flipped-flopped so far as its preference was concerned. The petitioner thereupon approached this Court by filing Writ Petition(C) No.136/2019. The High Court disposed of the petition by judgment dated 09.12.2019 by giving following directions:

(2.) In terms of the above, this writ petition stands allowed to the extent as indicated above.*****"

(3.) The Sub Divisional Magistrate thereupon conducted further inquiries which resulted into passing of the impugned order dated 29th February, 2020. He recorded that the East Hurua Gram Panchayet was represented during the hearings and took a stand that the signatures of the members were previously obtained on resolution by coercion. The Sub Divisional Magistrate therefore came to the conclusion that the resolution dated 06.12.2018 of the panchayet was illegal. He therefore concluded as under: