BAHARUL ISLAM MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution the petitioner has prayed for a Writ for quashing the Tripura Government Finance Department Office Memorandum dated 7.12.92 (Annexure-D), agriculture Department Notification dated 30,11.93 (Annexure-N) and letter dated 10.5.95 (Armexure-M) from the Respondent No. 5 the Director of Horticulture & Soil Conservation, Tripura, and for consequential relief.

(2.) I heard Mr. C.S. Sinha. learned counsel for the petitioner and Mr. R.B. Sinha, learned counsel for the Respondents. I have also considered the records of the case including the affidavit filed by the five intervenors, allowed to intervene by this court's order dated 5.6.96 in Civil Misc. Case No. 369 of 1996 and the affidavit-in-opposition filed on behalf of the Respondents.

(3.) The relevant facts which are necessary for disposal of this Civil Rule are submmarised as under.