SUBRATA NATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged a circular dated 3rd February, 2020 issued by the Commissioner of Excise, Government of Tripura under which it is clarified that an Indian Passport will also be accepted as a valid document as a proof of citizenship in lieu of Citizenship Certificate/Permanent Resident of Tripura Certificate ('PRTC' for short).

(2.) Brief facts are as under :

(3.) Under tender inviting notice dated 15th January, 2020 which was published in the local newspapers on 18th January 2020, the Government authorities invited interested renderers to apply within 21 days for granting licence for retail vending of country as well as India made foreign liquor in the State of Tripura. The closing date of the tender was 7th February, 2020. The details inviting such tender required the intending tenderer to submit several documents including the following :