Unknown vs For
2025 Latest Caselaw 1453 Tri

Tripura High Court

Unknown vs For on 9 December, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                                       HIGH COURT OF TRIPURA
                                                         _A_G_A_R_T_A_L_A_
                                                             WA. No.16 of 2024
For Appellant(s)                                   :    Mr. B. N. Majumder, Sr. Advocate.
                                                        Mr. D. J. Saha, Advocate.
For Respondent(s)                                  :    Mr. M. Debbarma, Addl. G.A.

HON'BLE JUSTICE DR. T. AMARNATH GOUD HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_ R_ D_ E_ R_ 09.12.2025

When the case is called, on the point of maintainability, learned counsel seeks an accommodation to place relevant judgments in support of his case where mandamus can be issued in absence of any impugned proceeding; the appellant could always approach to the Court under Article-226 of the Constitution of India and seeks relief by way of mandamus.

As such, let the matter be listed for hearing after vacation [January, 2026.]

S. DATTA PURKAYASTHA, J DR.T. AMARNATH GOUD, J

A. Ghosh ANJAN GHOSH Digitally signed by ANJAN GHOSH Date: 2025.12.17 13:57:02 +05'30'