KRAJOY MOG CHODHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS petition is filed for review of the judgment and order dated 02.04.2012 passed in WP(C) 126/2012 wherein this Court dismissed the writ petition being devoid of merit. Heard Mr. Deb, learned senior counsel assisted by Mr. Somik Deb, learned counsel for the petitioners as well as Ms. A.S. Lodh, learned Addl. GA for the State.

(2.) BRIEF facts needed to be discussed are as follows: - -

(3.) BEING aggrieved by our aforesaid order dated 02.04.2012 the petitioners filed a Special Leave Petition being SLP (Civil) No. 3210/2013 before the Apex Court. When the aforesaid Special Leave Petition was taken up on 08.02.2013 the petitioners sought permission to withdraw the Special Leave Petition with a view to seek for review of the impugned order and as the Apex Court permitted them to withdraw the said petition with a liberty to file review application, the petitioners have filed the instant petition.