SANKAR LAL CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Having heard the learned counsel for the review petitioner, we are of the considered view that no ground for review of order dated 25.07.2018 passed by the Division Bench of this Court in W.A. No.31 of 2016 titled as Sri Sankar Lal Chakraborty and anr. Vs. The State of Tripura & 2 ors. is made out. Noticeably the said order was also subsequently reviewed with order dated 25.07.2018 (Page 75), which reads as under:-

(2.) While dismissing the appeal, the Court referred to and relied upon the order dated 03.12.2015 passed by the learned Single Judge in all the connected matters including W.P. (C) No.177 of 2006, the operative portion whereof reads as under:-

(3.) It is seen that on the very same day i.e. 25.07.2018, the Division Bench vide detailed order dismissed the appeals preferred by the Government, assailing the very same order passed in W.P. (C) No.177 of 2006. The operative portion of the said order dated 25.07.2018 reads as under: