Samir Ranjan Debbarma vs The State Of Tripura And 10 Ors
2023 Latest Caselaw 372 Tri

               HIGH COURT OF TRIPURA
                     AGARTALA

                   WP(C) No.40 of 2021

Samir Ranjan Debbarma, SPO-649 and 310 ors.
                                              ---Petitioner(s)
                              Versus

The State of Tripura and 10 Ors.
                                              ---Respondent(s)

WP(C) No.769 of 2021

Puranjoy Reang and 309 Ors.

---Petitioner(s) Versus

The State of Tripura and 11 Ors.

---Respondent(s) WP(C) No.770 of 2021

Pradip Das and 349 Ors.

---Petitioner(s) Versus

The State of Tripura and 10 Ors.

---Respondent(s) WP(C) No.771 of 2021

Sadhan Chandra Nama, SPO-177 and 214 Ors.

---Petitioner(s) Versus

The State of Tripura and 10 Ors.

---Respondent(s) WP(C) No.772 of 2021

Puru Lal Chakma SPO-944 and 349 Ors.

---Petitioner(s) Versus

The State of Tripura and 10 Ors.

---Respondent(s) For Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate Mr. Samarjit Bhattacharjee, Advocate Mr. Kawsik Nath, Advocate For Respondent(s) : Mr. S. S. Dey, Advocate General Mr. D. C. Saha, Advocate Ms. A. Chakraborty, Advocate Mr. R. G. Chakraborty, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH

Order 10/05/2023

Arguments heard.

Judgment reserved.

JUDGE

Rohit