GOPAL ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Originally, the present writ petition was filed under Article 226 of the Constitution of India seeking the following reliefs:-

(2.) At the inception, when the case was filed, it was registered and the same was numbered under the nomenclature of Writ Petition(C) No.645 of 2020. When the matter was listed for admission, upon the prayer of the learned counsel for the petitioner, the Hon'ble Single Bench of this Court by order dtd. 17/12/2020 deleted the prayer clause(1) in paragraph 33. The said prayer of Clause(1) in paragraph 33 is reproduced here-in-under:-

(3.) The said Order dtd. 17/12/2020 passed by the Hon'ble Single Bench by which the prayer of Clause(1) in paragraph 33 was deleted is also reproduced here-in-under:-