SURAJIT SENGUPTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard.

(2.) The present petition has been filed under Article-226 of the Constitution of India for setting aside/cancelling/quashing the communication No. F.No.WP (C)794/2024/(49-50), dtd. 4/1/2024 (Annexure-4) and further directing the respondent authorities to renew the deed writer's license of the petitioner in terms of his application for renewal dtd. 23/12/2024.

(3.) The petitioner has prayed for the following reliefs: