SUDIP KUMAR DHAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Rule.

(2.) Learned Government Advocate Mr. Debalay Bhattacharjee waived rule on behalf of the respondents No.1 to 5 and learned Asstt. S.G. Mr. Bidyut Majumder waived rule on behalf of respondent No.6.

(3.) Petitioner has challenged an order dated 21.11.2019 under which Superintendent of Police has asked the petitioner to refund an amount of Rs.24,80,011/-. Counsel for the petitioner pointed out that the said recovery was on account of the decision of the Division Bench in Writ Appeal No.86 of 2018 and connected proceedings in case of The State of Tripura and others v. Saroj Bhattacharjee dated 09.09.2019 from which following findings may be noted: