SUSHILA DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioners have prayed for the following reliefs:

(2.) Vide notice dtd. 24/1/2018, the Sub-Divisional Magistrate, Mohanpur Sub-Division, West Tripura called upon the writ petitioners to show cause as to why the following amount which were wrongly disbursed to them be not recovered.

(3.) Further vide order dtd. 16/7/2018, the very same Officer issued order of attachment of immovable property of the petitioners.