GOUTAM DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. BN Majumdar, learned counsel for the petitioner as well as Mr. RC Debnath, learned Addl. PP for the State.

(2.) BY this petition filed under Article 226 of the Constitution of India, the petitioner has challenged the legality of the order dated 02.12.2014 under No. F.1(56) -DM/W/CON/2014/1190 -93 (Annexure -P/15 herein) issued by the District Magistrate and Collector, West Tripura district in exercise of his powers as provided under Section 6 of The Tripura Security Act, 2000.

(3.) THERE is no dispute that earlier also the petitioner was asked to extern from the district by the order dated 29.03.2014 passed by the District Magistrate and Collector, West Tripura under Section 6 of The Tripura Security Act, 2000. Initially the petitioner against that order preferred an appeal under Section 9(1) of The Tripura Security Act, 2000, when the appellate authority, the District and Sessions Judge, West Tripura, Agartala remanded the matter back after quashing the order of externment, for reconsideration on supplying the materials relied on for passing the said order dated 29.03.2014.