STATE OF TRIPURA Vs. DIPAK BANERJEE

JUDGEMENT

(1.) Heard Mr. Debalay Bhattacharya, learned Government Advocate appearing on behalf of the appellants-State and Mr. Somik Deb, learned senior counsel appearing for the private respondent.

(2.) Challenge in the present writ appeal has been made to an order dtd. 9/2/2021 in WP(C) No.750 of 2020 passed by the Hon'ble Single Judge directing as follows:

(3.) Learned Government Advocate, on behalf of the State, contended that prior to the writ petition, order of which is sought to be challenged herein, an earlier writ petition i.e. WP(C) No.364 of 2014 had come to be filed and by judgment and order dtd. 2/11/2017 in WP(C) No.364 of 2014, the following directions had been passed -