PRADIP KUMAR CHOWDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This batch of writ petitions is taken up for disposal by a common judgment since common questions of law and facts are involved in all these writ petitions.

(2.) By means of filing the present writ petitions, the petitioners have prayed for the following reliefs in WP(C) no. 106 of 2022 which has been taken up as the lead case:

(3.) I have heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. K. Nath, learned counsel for the petitioners. Also heard Mr. M. Debbarma, learned Additional GA, Mr. D. Sarma, learned Additional GA, appearing for the respondents-State and Mr. B. Majumder, learned Assistant SG appearing for the respondents-Union of India.