SUKLA DEB Vs. MRINAL KANTI DATTA

JUDGEMENT

(1.) This order will dispose of both Writ Appeal Nos.86/2017 and 224/2017. The two appeals were heard on 12.06.2018 and today is fixed for delivery of order.

(2.) Heard Mr. J.I. Borbhuiya, learned counsel for the appellant, Smt. Sukla Deb Roy, in Writ Appeal No.86/2017; Mr. K. Choudhury, learned counsel for the appellant, Shri Mrinal Kanti Dutta, in Writ Appeal No. 224/2017; and Mr. S. Dutta, learned counsel for the State of Tripura.

(3.) The two appeals have been preferred against the common judgment and order dated 18.07.2016 passed by the learned Single Judge in the two writ petitions filed by Shri Mrinal Kanti Dutta; appellant in Writ Appeal No.224/2017 (for short, second appellant hereafter), WP(C) Nos.444/2011 and 88/2015. It may be mentioned that the judgment under appeal was passed by a learned Single Judge of the High Court of Tripura. The two appeals are before us in view of the order passed by the Supreme Court on 17.02.2017 in Transfer Petition No.108/2017 transferring the two appeals from the High Court of Tripura to the Gauhati High Court in view of non-availability of a competent Division Bench.