STATE OF TRIPURA Vs. SRI BIPLAB DEBGUPTA

JUDGEMENT

(1.) In the original writ petition, the petitioner has prayed for the following reliefs:

(2.) Vide the impugned judgment dated 11.07.2014 passed in WP(C) No.111 of 2006 titled as Sri Biplab Debgupta Vs. The State of Tripura & Ors., the learned Single Judge has partly allowed the petition by issuing the following directions:

(3.) The State has preferred the appeal assailing the same.