ARJUN CHANDRA ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Arijit Bhowmik, learned counsel appearing for the petitioners as well as Mr. Mangal Debbarma, learned Addl. G.A. appearing for the State-respondents and Mr. G.K. Nama, learned counsel appearing for the private respondents.

(2.) The petitioners have approached this court by way of filing the instant petition under Article 226 of the Constitution of India seeking a writ of certiorari for setting aside the order dtd. 11/8/2014, passed by the respondent No. 2 in DM Case No. 32/2012, whereby the land allotted in favour of the petitioners has been cancelled. The petitioners herein have further sought for a direction in the nature of prohibition restraining the respondents from acting in furtherance of the aforesaid order dtd. 11/8/2014.

(3.) The facts of the case, in brief, are as under: