APARNA SARKAR (DAS) (UPA-PRADHAN) Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioners have challenged separate orders all dated 30th September, 2019 copies of which are produced at annexures 3 to 7 with the petition by which they have been disqualified as Upa-Pradhan and members of Manubazar Gram Panchayat.

(2.) Brief facts are as under:

(3.) The official respondents have appeared and filed a reply. However, the petitioners' ground of no notice of opportunity of hearing, has not been denied. We have, therefore, focused our attention only on this single aspect of the matter.