SHRI TAPAN SHIL Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) Common questions of law are involved in these batch of writ petitions and the facts stated are also similar, so, those were heard together on the prayer of learned counsel of both side at the admission stage itself and this common judgment is passed which shall govern all the writ petitions.

(2.) On the prayer of learned counsel of both side, WP(C) No.543 of 2015 has been taken as the lead case and the documents annexed by the parties in the said writ petition has been referred in this judgment.

(3.) Heard learned senior counsel, Mr. A. K. Bhowmik, assisted by learned counsel, Ms. M. Choudhury for the petitioners and learned G.A., Mr. T. Dutta Majumder and learned Addl. G.A., Mr. S. Chakraborty for the respondents.