GOUR CHAND ADHIKARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. GK Nama, learned counsel appearing for the petitioner aswell as Mr. P. Datta, learned counsel appearing for the respondents no. 2 and 3 and Mr. B. Mjumder, learned CGC appearing for the respondent no.1.

(2.) By means of filing the present writ petition, the petitioner has claimed the following reliefs:

(3.) Learned counsel appearing for the respondents have submitted that the Government of India considering many aspects and as a policy decision has restricted the import of Hilsa fish through only one Land Port of Agartala (Tripura).