RATAN SAHA Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) The issue in the present petition is with regard to the alleged unauthorized construction/putting such the premises, which are commonly termed as Rupashi Cinema Hall and Big Bazar, to public use without obtaining permission from the Directorate General of Fire Service, Government of Tripura, Agartala.

(3.) Mr. Magal Debbarma, learned Addl. G. A and Mr. S. M. Chakraborty, learned Sr. counsel appear and waive service of notice on behalf of respondents No. 1,2,3 and 4 respectively.