STUDENT FEDERATION OF INDIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. T.D. Majumder, learned counsel appearing for the petitioner as well as Mr. N. Choudhury, learned G.A. appearing for the respondents No.1,2 and 4.

(2.) The grievance as canvassed in this writ petition emanates from the communication dtd. 18/2/2019 issued by the Convener [the Director, ICA] Agartala Book Fair Committee, 2019. By the said communication, the stall as allotted to the petitioner [S.27] has been closed down on the alleged ground of non-compliance of their instruction or on the basis of the complaints which were evidently not made known to the petitioner.

(3.) Issue notice calling upon the respondents to show cause as to why the Rule should not be issued as prayed for; and/or any other order(s) shall not be passed as to this Court may deem fit and proper in the circumstances of the case.