SEW PRASAD BISWAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Common issues being involved in both the appeals, both were heard together and are being disposed of by this common judgment.

(2.) The petitioner of WP(C) No.748 of 2023 (connected WA No.29 of 2025) (hereinafter referred as 1st petitioner) is the father of the petitioner of WP(C) No.749 of 2023 [connected WA No.32 of 2025] (hereinafter referred as 2nd petitioner).

(3.) For better narration of the disputes involved between the parties, a brief sketch of the same are described separately in few paragraphs.