MANGA LAXMI DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. T.K. Deb, learned counsel appearing for the petitioner as well as Mr. A. Ghosh, learned state counsel appearing for the respondent Nos. 1 and 2. Despite due notice from this court, there is no representation from the respondent No.3.

(2.) THE grievance of the petitioner falls within a short campus.

(3.) THE respondent Nos. 1 and 2 contended by filing the affidavit -in -opposition that on receipt of an application from the respondent No.3, the respondent No.2 had conducted a fresh inquiry to ascertain the real survivors of said Sudhir Debbarma, since deceased, and on receipt of the inquiry report, both the writ petitioner and the respondent No.3 were given notice for their appearance and for having their say on the inquiry report. After such opportunity was afforded, the previous Survival Certificate dated 23.09.2000 was cancelled and a new Survival Certificate was issued on 06.12.2001 by deleting the name of the writ petitioner and inserting the name of the respondent No.3.