AMITABHA CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioners have prayed for the following reliefs:

(2.) The brief background leading to the filing of the instant writ petition is as under:

(3.) Similar issue was dwelled upon by the division Bench of this court in WP(C) 435 of 2015 (Sri Babul Debnath and Ors. v. The State of Tripura and Ors.), wherein their Lordships making a reference to another decision of this court in Tanmoy Nath and Ors. v. State of Tripura and Ors., reported in (2014) 2 TLR 731, have decided the matter in the manner as follows: