Mani Kanchan Ghosh vs The State Of Tripura And 4 Ors
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Tripura High Court

Mani Kanchan Ghosh vs The State Of Tripura And 4 Ors on 2 August, 2025

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                                HIGH COURT OF TRIPURA
                                      AGARTALA
                                     WP(C) No.52 of 2022
Mani Kanchan Ghosh
                                                                      .....Petitioner(s)
                                            Versus
The State of Tripura and 4 Ors.
                                                                   .....Respondent(s)

Along with WP(C) No.53 of 2022, WP(C) No.54 of 2022 WP(C) No.55 of 2022, WP(C) No.56 of 2022 WP(C) No.57 of 2022, WP(C) No.58 of 2022 WP(C) No.59 of 2022, WP(C) No.60 of 2022 WP(C) No.61 of 2022, WP(C) No.62 of 2022 WP(C) No.63 of 2022, WP(C) No.64 of 2022 WP(C) No.65 of 2022, WP(C) No.99 of 2022 WP(C) No.451 of 2022, WP(C) No.955 of 2022 WP(C) No.956 of 2022 WP(C) No.957 of 2022

For Petitioner (s) : Mr. Purusuttam Roy Barman, Senior Advocate.

Mr. Samarjit Bhattacharjee, Advocate. For Respondent(s) : Mr. Saktimoy Chakraborty, Advocate General.

Mr. Pradyumna Gautam, Senior G.A. Mr. Dulal Chandra Saha, Advocate. Mrs. Pinki Chakraborty, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

02.08.2025

Heard Mr. Purusuttam Roy Barman, learned senior counsel

appearing for the petitioners. Also heard Mr. Saktimoy Chakraborty,

learned Advocate General appearing for the State-respondents.

Judgment is reserved.

JUDGE

SATABD byDUTTA

I DUTTA Date: 2025.08.02 16:37:25 +05'30'

Dinashree