Tripura High Court
Ram Charan Naha vs The State Of Tripura & Ars on 27 March, 2019
Author: S. Talapatra
Bench: S. Talapatra
HIGH COURT OF TRIPURA
AGARTALA
WP (C) No. 435 of 2019
Ram Charan Naha
----Petitioner(s)
Versus
The State of Tripura & Ars.
----Respondent(s)
For Petitioner(s) : Ms. S Chisim, Adv. For Respondent(s) : Mr. R Saha, Adv.
HON'BLE THE JUSTICE MR. S. TALAPATRA Order 27/03/2019 Heard Ms. S Chisim, learned counsel appearing for the petitioner.
Issue notice.
Notice is made returnable on 06.05.2019. Since Mr. R Saha, learned counsel appears and waives notice for the respondents, no formal notice is called for.
At the outset, Ms. Chisim, learned counsel has pointed out that the dispute raised in this petition is squarely covered by a previous decision of this court in Monoranjan Naha vs. State of Tripura & Anr., (the judgment and order dated 26.04.2017 delivered in WP(C) No. 255/2014).
While filing the reply the respondents should take care of the said decision and make their averments categorical whether the previous decision encompasses the controversy or not.
JUDGE satabdi