JYOTISH CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This present writ petition has been under Article 226 of the Constitution of India seeking the following reliefs:-

(2.) Heard Mr. Koomar Chakraborty, learned counsel appearing for the petitioner as well as Mr. H. Sarkar, learned counsel appearing for the State-respondents.

(3.) On perusal of record and upon hearing the submissions made at the Bar, it is seen that on 11/2/2025, a representation was made by the petitioner to the respondents ventilating his grievance, but the same is pending till date.