The State Of Tripura vs Sri Prabir Barua
2025 Latest Caselaw 1349 Tri

Tripura High Court

The State Of Tripura vs Sri Prabir Barua on 13 November, 2025

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              HIGH COURT OF TRIPURA
                    AGARTALA

                   RSA No.15 of 2025

The State of Tripura
represented by the DM & Collector,
& Anr.
                                             ....Appellant(s)
                          Versus


Sri Prabir Barua
                                          ....Respondent(s)

For Appellant(s) : Mr. Dipankar Sarma, Addl.GA.

For Respondent(s) : Mr. Sayantan Talapatra, Advocate.

=B=E=F=O=R=E= HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

13.11.2025

Heard Ld. Addl. GA Mr. D. Sarma for the appellants,

and Ld. Counsel, Mr. Sayantan Talapatra for the respondent.

The appeal is admitted on the following substantial

question of law:

"Whether the impugned Judgment dated 07.03.2025 passed by the Ld. District Judge, Udaipur, Gomati in TA 05 of 2022 and related decree thereof affirming the Judgment and decree passed by Ld. Trial Court in TS 03 of 2019 are perverse for holding that reasonable opportunity was not provided to the respondent before cancellation of his license for running Fair Price Shop, despite the fact that 3 days' time was allowed to him to submit his show cause reply."

The appeal may be heard on any other substantial

question of law at the time of hearing.

Copy of memo of appeal may be handed over to Ld.

Counsel, Mr. Talapatra by the appellant.

Call for the records from the Ld. Courts below.

Registry will prepare the paper book soon after the

receipt of the LC Record.

List the matter in usual course.

JUDGE

Saikat Sarma RUDRADEEP RUDRADEEP

BANERJEE

BANERJEE 16:10:25 Date: 2025.11.14 +05'30'