Shri Ranjit Debbarma vs The Union Of India
2026 Latest Caselaw 2170 Tri

Tripura High Court

Shri Ranjit Debbarma vs The Union Of India on 2 April, 2026

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                        HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                         WP(C)(PIL) No. 03 of 2026

1. Shri Ranjit Debbarma,
S/o Krishna Debbarma, presently residing at MLA Hostel, Room No. 208,
New Capital Complex, P.O. Agartala Secretariat-799010, Agartala, West
Tripura.

2. Amardwip Deb Barma,
S/o.- Late Banamali Debbarma, Ward-15, North Banamalipur, Agartala,
Agartala, West Tripura, Tripura-799001.

3. Sajra Debbarma,
S/o.- Asit Debbarma, Mohanpur, Sankhola, Sonaram Bazar, Hazamara, West
Tripura, Tripura - 799212.

                                                        .........Petitioner(s)
                             -V E R S U S-

1. The Union of India,
Represented by its Secretary, Ministry of Home Affairs, Government of India,
North Block, New Delhi-110001.

2. The Secretary,
Ministry of External Affairs, Government of India, South Block, New Delhi-
110001.

3. The State of Tripura,
Represented by the Chief Secretary, Government of Tripura, New Secretariat
Building, New Capital Complex, Agartala, West Tripura, Pin-799010.

4. The Secretary,
Department of Home, Government of Tripura, New Secretariat Building, New
Capital Complex, Agartala, West Tripura, Pin-799010.

5. The Director General of Police,
Government of Tripura, Police Headquarters, Agartala, Tripura-799010.

                                                        .......Respondent(s)

For Petitioner(s) : Mr. Kabrabam Dhirendra Singha, Advocate, Mr. Siddhanth M, Advocate, Mr. M. Gunedhar Singh, Advocate, Mr. Anthony Debbarma, Advocate.

For Respondent(s) : Mr. Bidyut Majumder, Dy. S.G.I, Mr. Kohinoor N Bhattacharyya, G.A.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R=

02/04/2026

Heard the counsel for the petitioners as well as learned

Government Advocate, for the respondent Nos. 3 to 5 and the Deputy

Solicitor General of India, for the respondent Nos. 1 & 2.

In this Writ Petition, the petitioner seeks implementation of

certain guidelines issued on 02.05.2025, by the 1st respondent laying down

procedure for deportation of illegal Bangladeshi Immigrants/Rohingyas.

The petitioners contend that representations have been given to

the respondents on 08.05.2025 and 22.05.2025, seeking implementation of

those guidelines but the said respondents have not responded to those

representations.

Therefore, this Writ Petition is disposed of directing the

respondents No. 1 and 3 to 5, to dispose of the representations submitted by

the 1st petitioner within 3 (three) months and communicate their decision

thereon to the petitioners.

The Writ Petition is accordingly disposed of.

Pending application(s), if any, also stand disposed of.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Manti D/B

SIDDHARTHA Digitally signed by SIDDHARTHA LODH LODH Date: 2026.04.03 11:14:14 +05'30'