KAJAL SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Learned counsel, Mr. C.S. Sinha for the petitioners and learned ASG, Mr. H. Deb for the respondent No.4 are present. No representation on behalf of respondent Nos. 1, 2 and 3.

(2.) On earlier occasion also there was no representation on behalf of respondent Nos. 1, 2 and 3. On the request of learned counsel Mr. Sinha and Mr. Deb, the matter is taken up for disposal at the admission stage itself since it is submitted that the issue involved in these five writ petitions are covered by the judgment dated 24.01.2017, passed by this Court in WP(C) 71 of 2011. A copy of that judgment is placed on record.

(3.) After going through the writ petitions and the judgment dated 24.01.2017 I find justification in the submission of learned counsel of the parties that these writ petitions are well covered by that judgment because the facts and points of law are identical.