Anil Chandra Som Vs Udaipur Nagar Panchayat And Anr.

Tripura High Court 17 Aug 2017 Writ Petition (C) No. 42 Of 2014 (2017) 08 TP CK 0054
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 42 Of 2014

Hon'ble Bench

S. Talapatra, J

Advocates

R. Dutta, K.K. Pal

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 226
  • Tripura Building Rules, 2004 - Rule 5
  • Tripura Municipal Act, 1994 - Section 123, 125, 125(1), 125(3), 133

Judgement Text

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Case Metadata
  • Ck Citation: (2017) 08 TP CK 0054
  • Coram: S. Talapatra, J
  • Bench: Single Bench
  • Advocates: R. Dutta, K.K. Pal
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226
  • Tripura Building Rules, 2004 - Rule 5
  • Tripura Municipal Act, 1994 - Section 123, 125, 125(1), 125(3), 133
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