REGENT COMPUTRONICS PVT. LTD.

STATE OF TRIPURA Appellant

V/S

RAJU GHOSH, NO. 97051201 SUB (GD) Respondents

Referred Judgements :-

REGISTRAR VS. SECY. TO GOVT.,INFORMATION AND TOURISM DEPARTMENT [REFERRED TO]
STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED TO]
JIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MAHARASHTRA VS. CHANDRAKANT ANANT KULKARNI [REFERRED TO]
J C YADAV VS. STATE OF HARYANA [REFERRED TO]
KESHAV CHANDRA JOSHI VS. UNION OF INDIA [REFERRED TO]
SYED KHALID RIZVI OTHERS KRISHNA BEHARI SRIVASTAVA RAMESH PRASAD SINGH OTHERS VS. UNION OF INDIA [REFERRED TO]
J AND K PUBLIC SERVICE COMMISSION VS. NARINDER MOHAN [REFERRED TO]
CHANDRA GUPTA I F S SECRETARY DEPTT OF FOREST CHANDRA GUPTA I F S VS. SECRETARY GOVERNMENT OF INDIA MINISTRY OF ENVIRONMENT AND FORESTS:R S SINGH:R S SINGH [REFERRED TO]
AIR INDIA STATUTORY CORPORATION VS. UNITED LABOUR UNION [REFERRED TO]
BIR SINGH CHAUHAN VS. STATE OF HARYANA [REFERRED TO]
ANDHRA PRADESH STATE FINANCIAL CORPORATION VASANT ORGANICS PRIVATE LIMITED VS. VAJRA CHEMICALS:A P STATE FINANCIAL CORPORATION [REFERRED TO]
ASHOK KUMAR UPPAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
S P SHIVPRASAD PIPAL VS. UNION OF INDIA [REFERRED TO]
SURAJ PRAKASH GUPTA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
R S GARG VS. STATE OF U P [REFERRED TO]
PRESTIGE LIGHTS LTD VS. STATE BANK OF INDIA [REFERRED TO]
UNION OF INDIA VS. NARENDRA SINGH [REFERRED TO]
UNION OF INDIA VS. SURESH KUMAR NAYAK [REFERRED TO]
DEEPAK AGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMJI VEERJI PATEL VS. REVENUE DIVISIONAL OFFICER [REFERRED TO]
BRIJ MOHAN LAL VS. UNION OF INDIA [REFERRED TO]
ANANDA RAM BORAH VS. STATE OF ASSAM [REFERRED TO]
TRACTOR AND FARM EQUIPMENT LIMITED CHENNAI VS. SECRETARY TO THE GOVT OF ASSAM DEPT OF AGRICULTURE GAUHATI [REFERRED TO]
SONARAM BARUAH VS. ASSAM STATE ELECTRICITY BOARD [REFERRED TO]
STATE OF GUJARAT VS. ARVINDKUMAR T. TIWARI [REFERRED TO]
B.S. BANSAL VS. STATE OF PUNJAB AND ANR. [REFERRED TO]

JUDGEMENT

(1.) These appeals, namely WA No. 23/2012, WA 32/2012 and WA 33/2012 are directed against the common judgment and order passed by the learned Single Judge in WP(C) 195 of 2010 and WP(C) 440 of 2010, wherein while the learned single judge allowed the writ petitions of the respondents in WA 23/2012 and WA 32/2012 who were petitioners in the aforesaid writ petitions, with the following directions:-

(2.) The Writ Appeal No. 23/2012 and Writ Appeal No. 33/2012 have been filed by the State appellants and the Writ Appeal No. 32/2012 has been filed by the writ petitioners in WP(C) 440/2010 who are the respondents in WA 23/2012.

(3.) Heard Mr. D.P. Kundu, learned Advocate General for the State as well as Mr. Joydeep Gupta, learned senior counsel assisted by Ms AS Lodh, learned Addl. GA for the State of Tripura and Ms R Guha, learned counsel appearing for the State-appellants. Also heard Mr. Somik Deb, learned counsel for the respondents in WA 23/2012 and the appellants in WA 33/2012 as well as Mr. KN Bhattacharjee, learned senior counsel assisted by Mr. Kohinoor N Bhattacharjee, learned counsel and Ms Y Taneja, learned counsel appearing for the respondents in WA 32/2012.

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STATE OF TRIPURA Vs. RAJU GHOSH

Referred Judgements :-

JUDGEMENT

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