Tripura High Court
Party Name : Chitta Ranjan Debnath & Anr vs The State Of Tripura & Ors on 27 April, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0000464/2017 Party Name : CHITTA RANJAN DEBNATH & ANR Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA
Heard Mr. P. Majumder, learned counsel appearing for the petitioner as well as Mr. S. Das, learned counsel appearing for the State and Mr. A. Lodh, learned counsel appearing for the requiring Department, NF Railway.
Mr. Das, learned counsel has made a clear statement on instruction that this writ petition has become infructuous in view of the fact that during pendency, the reference under Section 18 of the LA Act has been made.
The said statement has not been opposed by Mr. Majumder, learned counsel appearing for the petitioner.
In view of that, this writ petition is dismissed as infructuous as the reference under Section 18 of the LA Act has been made by the competent authority.
Download Date: 8-05-2017 15:05 1/1