MANIK BHOWMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs:

(2.) After the matter was heard for some time, learned counsel for the petitioner states that petitioner shall be content if a direction is issued to the respondents to consider and decide the petitioner's request, which the petitioner shall be making within one week, more so, in the light of the decision, which the respondents have now taken. Such request is made with the further prayer that the authorities may take a decision independent of what stands observed by the writ Court.

(3.) The prayer being innocuous, limited in nature, is not opposed.