STATE OF TRIPURA Vs. SMT. DHAYARUNG REANG

JUDGEMENT

(1.) Heard Mr. Purusuttam Roy Barman, learned senior counsel assisted by Mr. Samarjit Bhattacharjee, counsel appearing for the appellants/ petitioners and Mr. Dipankar Sarma, Additional Government Advocate appearing for the State respondents.

(2.) Writ Appeal No.16 of 2026 and Writ Appeal No.101 of 2025 arise out of the same judgment dt.24/7/2025 of the learned Single Judge in WP(C) No.550 of 2024.

(3.) Writ Appeal No.114 of 2025 arises out of the judgment dt.10/9/2025 of the learned Single Judge in WP(C) No.518 of 2025, where the learned Single Judge had followed the judgment dt.24/7/2025 in WP(C) No.550 of 2024 and granted relief partly to the petitioners in the WP(C) No.518 of 2025/ respondents in the said appeal.