KALIMOHAN SAHAJI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order dated 01.08.2007, passed by learned Single Judge of this Court, in Civil rule No.574 of 1997. Learned Single Judge by the impugned common judgment disposed of four writ petitions, namely Civil Rule No.574 of 1997, Civil Rule No.577 of 1997, Civil Rule No.582 of 1997 and Civil Rule No.352 of 2006, since common question of law was involved in all those writ cases.

(2.) The material facts, relevant for disposal of this writ appeal, may be summarized thus:-

(3.) Being aggrieved, Lalit Mohan Sahaji filed Civil Rule No.574 of 1997 before this Court challenging order dated 13.02.1996 and that petition has been dismissed by the learned Single Judge by impugned judgment and order dated 01.08.2007. The appellants now challenged that order in this writ appeal.