Sri Anjan Kanti Pal ( vs The State Of Tripura
2025 Latest Caselaw 1227 Tri

Tripura High Court

Sri Anjan Kanti Pal ( vs The State Of Tripura on 3 November, 2025

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                      HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                   IA No.01 of 2024 IN WA No.50 of 2025
                   IA No.02 of 2024 IN WA No.50 of 2025
                             WA No.50 of 2025
Sri Anjan Kanti Pal (Petitioner-in-Person), S/O Lt. Makhan Lal Pal, resident
of Palace Compound (West) Near Old Priya Bajaj Show-room, Agartala, P.S.
West Agartala, District-West Tripura.
                                                      ....... Applicant(s)
                            VERSUS
1. The State of Tripura, represented by the Chief Secretary, Government of
Tripura, New Capital Complex, Kunjaban, P.O. Khathal Bagan, P.S. N.C.C.,
District-West Tripura.
2. The Principal Secretary, Department of Power, Government of Tripura,
New Capital Complex, Kunjaban, P.O. Khathal Bagan, P.S. N.C.C., District-
West Tripura.
3. The Chairman-cum-Managing Director, Tripura State Electricity
Corporation Ltd., Bidyut Bhavan, Boudhjung Chowmuhani, P.O. Agartala,
P.S. East Agartala,, Agartala, District-West Tripura.
4. The Senior Manager, Electricity Sub-Division No.II, Banamalipur, P.O.
Agartala, P.S. East Agartala, Tripura, District-West Tripura.
                                                       ....... Respondent(s)

For Applicant(s) : Petitioner-in-person.

Mr. D.C. Deb, Advocate.

For Respondent(s) : Mr. K. De, Addl. G.A., Mr. B.N. Majumder, Sr. Advocate, Mr. Kushal Deb, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

03/11/2025

This application is filed by the applicant to condone the delay

of 120 days in filing the appeal challenging the judgment of the learned

Single Judge dt.05.07.2024 passed in WP(C) No.802 of 2023.

Though counsel for the respondents No.3 and 4 has opposed the

condonation of delay, since the appellant is himself a counsel and claims that

he was busy with his professional work, because of it he could not file the

appeal within time, taking a lenient view of the matter, the delay in filing the

appeal is condoned.

Interlocutory application stands disposed of.

This is an application filed by the petitioner-in-person, who is

an Advocate, seeking leave to conduct the case by himself.

For the reasons stated in the application and the explanation

urged, the application is allowed.

Interlocutory application stands disposed of.

Party in person says that he does not need to proceed against

respondents No.1 and 2 in this appeal. Therefore, the appeal is dismissed as

against those respondents.

Mr. B.N. Majumder, senior counsel accepts notice for

respondents No.3 and 4 and seeks time to file counter affidavit.

List the matter under the heading 'for admission' on 10th

November, 2025.

(S. DATTA PURKAYASTHA, J) (M.S. RAMACHANDRA RAO, CJ)

DIPESH DEB Digitally signed by DIPESH DEB Date: 2025.11.03 15:56:22 +05'30'