MONOJIT PAUL Vs. STATE OF TRIPURA AND 44 ORS.

JUDGEMENT

(1.) Heard Mr. D. K. Biswas, learned counsel assisted by Mr. G. K. Nama, learned counsel appearing for the petitioners. Also heard Mr. D. Sarma, learned Addl. G.A. appearing for the State-respondents.

(2.) It is submitted by the learned counsel for the parties that all these writ petitions are covered by a judgment passed by another Co-ordinate Bench of this Court in WP(C) No. 664 of 2017 titled as Rupak Das and Others v. State of Tripura and Others dated 30.07.2019. For the purpose of reference, the operative part of the aforementioned judgment and order may be reproduced hereinbelow:

(3.) I have gone through the factual and legal aspects of the present writ petitions and I am of the considered view that the present writ petitions are squarely covered by the said judgment as referred to above WP(C) No. 664 of 2017 dated 30.07.2019 .