MONO RANJAN DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These appeals are filed by two political parties challenging separate orders but under similar circumstances passed by the learned Single Judge. Brief facts from each appeal can be noted:

(2.) In Writ Appeal No.48 of 2018 the petitioner had filed a writ petition challenging a notice dated 19.04.2018 issued by the Sub-Divisional Magistrate, Sabroom, South Tripura which reads as under:

(3.) The learned Single Judge dismissed the petition by the impugned judgment dated 21.06.2018 making following observations: