KIRIT BIKRAM KISHORE DEBBARMAN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order passed by the learned Single Judge on 10.7.2003 in WP(C) No. 110 of 2002 whereby the said writ petition was dismissed.

(2.) We have heard Mr. S. Bose, learned senior counsel, Mr. KN Bhattacharjee, learned senior counsel, Mr. S. Chakraborty and Mr. M. Gupta, learned counsel for the appellant and Mr. BR Bhattacharjee, learned Senior Advocate assisted by Mr. TD Majumder, learned Additional Govt Advocate, appearing for the State-respondents.

(3.) The facts leading to the present appeal are: Tripura was a Princely State in the year 1949 and the writ petitioner-appellant before us (herein referred as the appellant) is a former ruler of Tripura. On 9th September, 1949 a Merger Agreement was executed in between the Governor General of India and Regent Maharani Sahiba of Tripura, acting for and behalf of the Maharaja of Tripura whereby the administration of the State of Tripura was transferred to the Govt of India and the Maharaja ceded to the Govt of India. The Merger Agreement contained as many as IX Articles and Article III which is relevant for our purpose reads as follows :