PRADIP KR. PODDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioners have prayed for the following reliefs:

(2.) Mr. Raju Datta, learned counsel for the petitioners states that petition as framed needs to be amended. Facts which ought to have been incorporated as also subsequent facts are not pleaded.

(3.) He further prays that petitioners be granted liberty to file a fresh petition, incorporating all pleas as also complete prayers, on the same and subsequent cause of action. However, it is his apprehension that the impugned order whereby his allotment stands cancelled may be implemented by the Government.