BIDYUT DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Common question of law is involved in all the 17 (seventeen) writ petitions, filed under Article 226 of the Constitution of India, noted above, and on the prayer of learned counsel of both side, all the writ petitions were taken up together and were heard analogously and this common judgment shall govern all the cases.

(2.) Out of the aforementioned writ petitions, WP(C) No.397 of 2006 was heard on 30.09.2013, WP(C) No.106 of 2006 and 107 of 2006 were heard on 01.10.2013 and on similar prayer of learned counsel of both side, those writ petitions were also taken up along with the rest 14 writ petitions which were heard on 26.09.2013, are taken up for disposal by this common judgment.

(3.) Heard learned counsel, Mr. P. Roy Barman for all the writ petitioners except WP(C) No.106/06 and 107/06 and in those two cases learned counsel, Mr. P. Datta has been heard for the petitioners. Also heard learned G.A., Mr. T. Datta Majumder for the State respondents in all the writ petitions and learned counsel, Mr. D. R. Chowdhury for the respondent Nos. 8 and 9 in WP(C) No.404 of 2006 and learned counsel, Mr. S. Datta for the respondent No.8 in WP(C) No. 82 of 2006.