Citation : 2026 Latest Caselaw 2226 Tri
Judgement Date : 3 April, 2026
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.196 of 2022
Sri Priyankar Biswas and others
......Petitioner(s).
Versus
The State of Tripura and others
......Respondent(s).
Along with WP(C) No.250 of 2022 Sri Dipankar Bhowmik ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s).
Along with WP(C) No.298 of 2022 Sri Kalyanbrata Bhadra and another ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s).
Along with
Sri Partha Baidya ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s).
Along with
Sri Rana Nath ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s).
Along with
Sri Chiranjit Nath ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s).
Along with
Sri Sourav Majumder ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s). For Petitioner (s) : Mr. Somik Deb, Senior Advocate.
Mr. Abir Baran, Advocate. Ms. Rumela Guha, Advocate. Mr. Subhankar Bhowmik, Advocate. Mr. Mrinmoy Debnath, Advocate. Ms. Debalina Chakraborty, Advocate.
For Respondent(s) : Mr. Saktimoy Chakraborty, Advocate General.
Mr. Dipankar Sarma, Addl. G.A. Mr. Karnajit De, Addl. G.A. Mrs. Pinki Chakraborty, Advocate. Mr. Rajib Saha, Advocate.
HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
Order
03/04/2026
Heard learned counsel of both sides.
Hearing is closed.
Judgment is reserved.
However, WP(C) No.714 of 2022 is segregated from the batch matters, considering the different nature of the challenges made in that case, and the same will be heard separately.
,
JUDGE
MUNN Digitally signed by MUNNA SAHA
A SAHA 16:53:15 +05'30' Date: 2026.04.03
Dinashree
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!