DILIP KUMAR SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) At the very outset Mr. U.B. Saha. learned Govt. Advocate sought for one week's further time so as loanable the State respondents to file counter affidavit. The prayer is objected by Mr P.R. Barman, learned counsel appearing for the petitioner by contending inter alia, that the respondents had been given enough opportunity and time so as to enable them to file counter affidavit and apart from it, this Court by an order dated 23rd March, 1999 granted 10 days time with a condition that no further adjournment shall be granted to the respondents for filing counter affidavit.

(2.) Upon hearing the learned counsel for the parties, I am of the view that this matter can be disposed of at this stage considering the existing facts and circumstances of the case. The prayer for adjournment as sought for by Mr.U.B.Saha, learned Govt. Advocate is rejected and this Court is hereby propose to dispose of this writ petition with the following judgment and order after proper application of judicial mind in the matter.

(3.) The memorandum dated 26th October, 1998 bearing No. 2461-78/F.9(212)/SDO/ KMP/TW/98 as in Annexure-F to the writ petition issued by the Sub-Dvisional Officer, Kamalpur, Dhalai, Tripura cancelling the Scheduled Caste certificate issued to and in favour of the writ petitioner is the subject matter under challenge in this writ petition.