ASAMANJOY REANG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs:

(2.) Mrs. Sujata Deb (Gupta), learned counsel for the petitioner, contends that petitioner 's case is squarely covered vide decision of this Court dated 09.09.2019 passed in W.A. No.86 of 2018, titled as The State of Tripura and others v. Saroj Bhattacharjee and other connected matters. Learned counsel for the petitioner further contends that petitioner shall be content if a direction be issued to the respondents to consider the petitioner 's request (Annexure-3, page-13) as also additional request/representation which the petitioner shall be making within a period of one week.

(3.) Without conceding to the aforesaid position, Mr. Mangal Debbarma, learned Addl. Government Advocate, states that petitioner 's request shall be considered and decided dispassionately in accordance with law, positively within a period of 4(four) weeks from the date of receipt of additional request/representation.