SHIBANI ROY Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The Petitioner, a practicing Advocate of the Agartala Bench of the Gauhati High Court, has knocked the door of this Constitutional Court asserting that this writ petition is for the benefit of people of Tripura praying for issuing a writ in the nature of mandamus directing Respondent No. 1 to take immediate steps for establishing a separate High Court for the State of Tripura, by amending the provisions, particularly Part -IV of the North Eastern Areas (Re - Organization ) Act, 1971 (hereafter referred to as the Act).

(2.) The aforementioned prayers are founded on following facts:

(3.) Respondent Nos. 1 to 3, in their Counter Affidavit assert, inter alia, to this effect: