The State Of Tripura And Ors vs Shri Kanwaljit Yadav
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Tripura High Court

The State Of Tripura And Ors vs Shri Kanwaljit Yadav on 31 October, 2025

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                HIGH COURT OF TRIPURA
                      AGARTALA

                 Rev. Pet. No. 21 of 2025

The State of Tripura and Ors.
                                                          ....Petitioner(s)
                                Versus

Shri Kanwaljit Yadav

                                                      ....Respondent(s)

For Petitioner(s) : Mr. K. De, Addl.GA

For Respondent(s) : Mr. P.Roy Barman, Sr.Advocate.

Ms. S.Deb Barman, Advocate.

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

=O=R=D=E=R=

31.10.2025

Ld. Addl. GA Mr. K. De, has sought for an adjournment.

List the matter after 2 weeks.

The record of WP(C)No. 534 of 2025 is also listed

today. From that record it appears that after judgment was

passed in WP(C) No.376 of 2024 on 26.06.2025, a

communication was made by Joint Secretary to the Hon'ble

Governor of Tripura to the Ld. Advocate of the petitioner of

that case i.e Kanwaljit Yadav that the appeal filed by him was

regretted and disposed of by the Hon'ble Governor which was

communicated to the Home Department vide letter

No.F.21(3)-RBG /2023 (Part) / 2772 dated 26.07.2024.

Record of said WP(C)No.534 of 2025 be placed on the

next date along with record of this case without any listing.

JUDGE

Saikat Sarma RUDRADEEP Digitally signed by RUDRADEEP BANERJEE BANERJEE Date: 2025.11.01 12:42:53 +05'30'