SIB SANKAR BHOWMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K.N. Bhattacharjee, learned senior counsel along with Mr. A. Sengupta, learned counsel appearing for the petitioners as well as Mr. D. Bhattaharjee, learned G.A. along with Mr. R.G. Chakraborty, learned counsel appearing for the respondents.

(2.) These writ petitions being W.P.(C) No.842 of 2017 [Sib Sankar Bhowmik vs. the State of Tripura and Ors.], W.P.(C) No.891 of 2017 [Raju Sukla Das vs. the State of Tripura and Ors.], W.P.(C) No.983 of 2017 [Hari Pada Dhupi vs. the State of Tripura and Ors.], W.P.(C) No.984 of 2017 [Ashim Baidya vs. the State of Tripura and Ors.], W.P.(C) No.985 of 2017 [Suman Deabnath vs. the State of Tripura and Ors.], W.P.(C) No.986 of 2017 [Joydeb Roy vs. the State of Tripura and Ors.], W.P.(C) No.987 of 2017 [Anup Kr. Pandit vs. the State of Tripura and Ors.], W.P.(C) No.991 of 2017 [Amita Saha vs. the State of Tripura and Ors.], W.P.(C) No.993 of 2017 [Hassina Begam vs. the State of Tripura and Ors.] and W.P.(C) No.1049 of 2017 [Anjana Majumder (Bhattacharjee) vs. the State of Tripura and Ors.] are clustered for disposal by a common order. On 12.09.2019, this court had passed the order inter-alia as under:

(3.) In view of the above, these writ petitions are disposed of with the following observation and direction: