Sanjay Karol, Arindam Lodh - (1.)Prayers made in WP(C) No.440/2019 read as under:
"(i) Issue Rule, calling upon the respondents and each one of them, to show cause as to why a Writ of Certiorari and/or in the nature thereof, shall not be issued, for quashing/setting aside the impugned Notice dated 12.03.2019 (Annexure-7 supra);

(ii) Issue Rule, calling upon the official respondents and each one of them, to show cause as to why a Writ of Mandamus and/or in the nature thereof, shall not be issued, for mandating/directing them, to revoke/rescind the impugned Notice dated 12.03.2019 (Annexure-7 supra);

(iii) Issue Rule, calling upon the respondents and each one of them, to show cause as to why a Writ of Prohibition and/or in the nature thereof, shall not be issued, for restraining/prohibiting them, from acting in any manner, in furtherance of the impugned Notice dated 12.03.2019 (Annexure-7 supra);

(iv) In the Ad-interim, and thereafter, on hearing the parties, in the Interim, an Order, in terms of Relief. Iii. supra;

(v) Call for the records appertaining to this writ petition;

(vi) After hearing the parties, be pleased to make the Rule Absolute in terms of Reliefs i. to iv. Above;

(vii) Costs of and incidental to this proceeding;

(viii) Any other Relief(s) as to this Hon'ble High Court may deem fit and proper."

(2.)Prayers made in WP(C) No.441/2019 read as under:
"(i) Issue Rule, calling upon the respondents and each one of them, to show cause as to why a Writ of Certiorari and/or in the nature thereof, shall not be issued, for quashing/setting aside the impugned Notice dated 12.03.2019 (Annexure-5 supra);

(ii) Issue Rule, calling upon the official respondents and each one of them, to show cause as to why a Writ of Mandamus and/or in the nature thereof, shall not be issued, for mandating/directing them, to revoke/rescind the impugned Notice dated 12.03.2019 (Annexure-5 supra);

(iii) Issue Rule, calling upon the respondents and each one of them, to show cause as to why a Writ of Prohibition and/or in the nature thereof, shall not be issued, for restraining/prohibiting them, from acting in any manner, in furtherance of the impugned Notice dated 12.03.2019 (Annexure-5 supra);

(iv) In the Ad-interim, and thereafter, on hearing the parties, in the Interim, an Order, in terms of Relief. Iii. supra;

(v) Call for the records appertaining to this writ petition;

(vi) After hearing the parties, be pleased to make the Rule Absolute in terms of Reliefs i. to iv. Above;

(vii) Costs of and incidental to this proceeding;

(viii) Any other Relief(s) as to this Hon'ble High Court may deem fit and proper."

(3.)During the pendency of the present petitions, yet another petition termed as WP(C) No.201 of 2019, titled as Court on its own motion v. The State of Tripura, was tagged along with these petitions.
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