ROSY DEBBARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners have prayed for following reliefs:

(2.) Having heard learned counsel for the parties and also perused the record, we are of the considered view that at this point of time, considering the issues involved, it would be prudent that the State itself takes a decision on the issue raised and also takes action if so required of pursing the matter with the authorities constituted under the Act i.e. the Tripura Ancient Monuments and Archaeological Sites and Remains Act, 1997 as also the Ancient Monuments and Archaeological Sites and Remains Act, 1958.

(3.) As mutually agreed, petition is disposed of in terms of the following directions: