RUPENDRA SHIL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) NONE appears for the appellant when the matter is taken up for hearing though the names of the learned counsel for the appellant have been duly reflected on the board of the weekly hearing list commencing from 16. 1. 07 to 19. 1. 07.

(2.) HEARD the learned Govt. Advocate representing the State of Tripura-respondents.

(3.) THIS writ appeal presented against the Judgment and Order dated 26. 4. 2000 passed by the learned Single Judge in W. P. C. No. 585/99 has been pending since 2000.