SRI RADHESHYAM BIN Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) The pleadings of the parties and the issues involved in all the writ petitions were identical and so on the prayer of the learned counsel of the parties all the three writ petitions were heard together and this common judgment is passed which shall govern all the cases. WP(C) No.147 of 2016 is taken as lead case.

(2.) Heard learned counsel, Mr. P. Roy Barman for the petitioners and learned Addl. G.A., Mr. S. Chakraborty for the respondents.

(3.) Sri Radheshyam Bin, petitioner of WP(C) No.147 of 2016, Sri Swapan Das, petitioner of WP(C) No.148 of 2016 and Sri Partha Singha Roy, since deceased, the predecessor of substituted petitioners of WP(C) No.149 of 2016(hereinafter mentioned as petitioners), along with another Sri Dinesh Chandra Debnath, filed WP(C) No.24 of 2006 in the Agartala Bench of the then Gauhati High Court and that writ petition was disposed of by judgment dated 10.12.2013 passed by this Court with following directions: