DIPU SINHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. K. Nath, learned counsel appearing for the petitioner. Also heard Mr. D. Sarma, learned Addl. G.A. appearing for the respondents.

(2.) This petition has been filed under Article-226 of the Constitution of India for quashing and cancelling the notice dtd. 26/5/2023 issued by the Estate Officer, Sub-Divisional Magistrate, Kailashahar, Unakoti District.

(3.) The petitioner has prayed for the following reliefs: