NEPAL MAJUMDER Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) BOTH the writ petitions are taken up together for hearing and disposal since facts and points of law are identical and so this single judgment shall govern both the cases.

(2.) HEARD learned counsel Mr. A. Bhowmik for the petitioners and learned G.A., Mr. T. Datta Majumder, for the State -respondents.

(3.) SIMILARLY in respect of Caste Certificate of Santosh Majumder also a show cause notice was issued on 04.12.1993 by the issuing authority based on field inquiry report by the Deputy Collector(Revenue) Belonia and thereafter the Caste Certificate was cancelled and the petitioner challenged that order of cancellation by filing Civil Rule No. 55 of 1994 before Agartala Bench of the Gauhati High Court and the learned single judge by order dated 20.08.2002 disposed the writ petition with the following order: -