STATE OF TRIPURA Vs. DIPMALA ROY

JUDGEMENT

(1.) THIS writ appeal is preferred by the Respondents in W.P. (C) No. 56 of 2008 being aggrieved by the judgment of the learned Single Judge dated 27.11.2009 in the writ petition supra.

(2.) HEARD Mr. S. Chakraborty, learned Additional Government Advocate, appearing for the State -Appellants as well as Mr. C.S. Sinha, learned Counsel appearing for the Respondents.

(3.) AS agreed to by the learned Counsel appearing for the parties, the instant Writ Appeal is taken up for admission hearing at this stage.