Tripura High Court
Sri Dayal Chakma And Another vs Sri D. Basu on 16 November, 2018
Author: Sanjay Karol
Bench: Sanjay Karol
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
Cont Cas(C) No.47/2018
Sri Dayal Chakma and another
----Petitioner(s)
Versus
Sri D. Basu, Addl. Secretary & Director, Food & Consumer Affairs
Dept.
----Respondent(s)
For Petitioner (s) : Mr. Arijit Bhowmik, Advocate, Mr. A. Debbarma, Advocate.
For Respondent(s) : Mr. N. Choudhury, G.A. HON'BLE THE CHIEF JUSTICE MR. SANJAY KAROL Order 16/11/2018 Counsel has placed on record the communication dt.15th November, 2018. Quite evidently the direction contained in the judgment dt.22nd June, 2018 referred in WP(C) No.1671 of 2017 titled as Sri Dayal Chakma & Others versus The State of Tripura & Others stands complied with.
In view of the same, nothing survives in the petition, and as such, the writ petition stands disposed of.
(SANJAY KAROL), CJ Dipesh