ARJUN CHANDRA ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Arijit Bhowmik, learned counsel appearing for the petitioner as well as Mr. Mangal Debbarma, learned Addl. G.A. appearing for the State respondents.

(2.) The petitioners have approached this Court by way of filing the instant petition under Article 226 of the Constitution of India seeking a writ of certiorari for setting aside the order dated 11.08.2014 passed by the respondent No.2 in DM Case No.322012 whereby the land allotted in favour of the petitioners has been cancelled. The petitioners herein further have sought for a direction in the nature of prohibition restraining the respondents from acting in furtherance of the aforesaid order dated 11.08.2014.

(3.) The facts of the case, in brief, are as under: