INDRAJIT DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the original petitioners to challenge the judgment of the learned Single Judge dated 12th of January, 2015 passed in WP(C) No.106 of 2010.

(2.) This case has a long history. Briefly stated the facts are as under:-

(3.) The writ petition came to be disposed of by the learned Single Judge by judgment dated 04.08.2008. The learned Single Judge made certain observations finding prima facie merits in the grievances of the petitioners and in the said judgment gave following directions:-