DIPJOY BISWAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Purusuttam Roy Barman, learned Senior Counsel assisted by Mr. Samarjit Bhattacharjee, counsel appearing for the petitioners as well as Mr. S.M. Chakraborti, learned Advocate General assisted by Mr. P. Gautam, Senior Government Advocate and Mr. Dipankar Sarma, Addl. Government Advocate appearing for the respondents-State.

(2.) In these three Writ Petitions, common questions of fact and law arise for consideration. Therefore, they are being disposed of by this common order. Background facts

(3.) The Collector of Excise, Dhalai District [respondent No.5 in WP(C) No.421 of 2025] issued a Notice Inviting Tender on 7/2/2024 for the settlement of retail vend of Santirbazar Foreign Liquor Shop under Dhalai District in terms of the provisions of Rule 154 read with Rule 22 and Rule 29A of the Tripura Excise Rules, 1990.