COURT ON ITS OWN MOTION Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This suo motu public interest litigation came to be registered on the basis of newspaper reports published in various national and local dailies reporting the widespread violence which occurred in North Tripura district, Unakoti district and Sepahijala district in Tripura on 26/10/2021.

(2.) On 29/10/2021, when the matter was first taken up, learned Advocate General submitted a brief note before the Court indicating various steps taken by the State Government to prevent the spread of violence and book the perpetrators of the crime. Having considered the said note of the learned Advocate General and the submissions made by him, the following order was passed by this Court on 29/10/2021:

(3.) The State respondents were directed to file affidavit before this Court on or before 10/11/2021 indicating the preventive measures taken by them and their plan of scuttling the design of stoking communal passion.