TRIPURA BAR ASSOCIATION Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The Appellant, the Tripura Bar Association, ('the Association') is aggrieved by the judgment and order dated 20.5.2004 passed by a learned Single Judge in WP(C) No. 71 of 2002.

(2.) In the writ petition, the Association had challenged the validity of Rule 124 of the Tripura Registration (Amendment) Rules, 1989. The Association had also challenged the validity of the Notification dated 5.2.2002 issued by the Revenue Department, Government of Tripura.

(3.) By the judgment and order dated 20.5.2004 (under appeal), the learned Single Judge held that the Association had no locus standi to file the writ petition.