HIRA LAL PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has prayed for following substantive reliefs:

(2.) Petitioner points out that his case is covered by a decision of this Court dated 24/31.01.2020 passed in WP(C) No.430 of 2019 and other connected petitions in case of Sri Binoy Bhushan Nag v. The State of Tripura and others, in which under identical fact situation this Court had made following observations:

(3.) Eventually the petitions were disposed of with following directions: