KALI PRASANNA DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs :

(2.) Statement is accepted and taken on record.

(3.) In view of the aforesaid, it is open for the petitioner to initiate appropriate action, in accordance with law. Needless to add, as and when the petitioner approaches the authority afresh, the case would be considered and decided in accordance with law, more so in the light of the statement made by the learned Government Advocate.