COMMUNIST PARTY OF INDIA (MARXIST) Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. R. Purkayastha, learned counsel appearing for the petitioner. Also heard Mr. D. Bhattacharjee, learned G.A. assisted by Mr. P. Saha, learned counsel appearing for the State-respondents.

(2.) At the very outset, learned G.A. has drawn my attention to a communication dated 08.02.2021 of Er. P. Debbarma addressed to the Director of Agriculture, Department of Agriculture and Farmers Welfare, Government of Tripura, Tripura. The said communication may be reproduced here-in-below, in extenso for convenience:

(3.) Ms. Purkayastha, learned counsel has submitted that the subject matter of the writ petition is in regard to provide a pathway for free egress and ingress of the office of the petitioner. In pursuance of the order of the court three separate pathways were detected and proposed by the State-respondents to the petitioner. From the communication dated 08.02.2021, it is revealed that a road having length of 52.00 mtr., maximum breadth 6.50 mtr. and minimum breadth 3.65 mtr. has been provided to the petitioner for their free egress and ingress. Annexure-B of the counter affidavit dated 23rd February, 2021, which is a map prepared by the Deputy Collector and Magistrate, Belonia, South Tripura along with Surveyor has also confirmed the same. Ms. Purokayastha, learned counsel for the petitioner has taken this fact into consideration.