MRINAL KANTI DATTA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) Both the writ petitions, mentioned above, were heard together on the prayer of learned counsel both side since the facts narrated and the points involved as well as the material parties in both the writ petitions were same and hence, this common judgment is passed which shall govern both the writ petitions.

(2.) WP(C) 444 of 2011 is taken up as the lead case and the documents annexed in that writ petition are referred in the judgment hereunder.

(3.) By filing WP(C) 444 of 2011, the petitioner prayed for the following reliefs: -