Unknown vs High Court Of Tripura
2026 Latest Caselaw 2277 Tri

Tripura High Court

Unknown vs High Court Of Tripura on 3 April, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                                      HIGH COURT OF TRIPURA
                                                            AGARTALA

                                                           LA App.64 of 2025

                                                                                  ...........Respondent(s)

For Appellant(s) : Mr. Bidyut Majumder, Dy. SGI

For Respondent(s) : Mr. Pradyumna Gautam, Sr. G.A. Mr. Kohinoor N. Bhattacharya, G.A.

HON'BLE JUSTICE DR. T. AMARNATH GOUD

03.04.2026 Order

Heard.

Admit.

Issue post-admission notice.

Appellant shall take steps with the Registry at the earliest.

Since, respondent No.6, i.e. the LA Collector is duly represented by the learned Sr. G.A. & learned G.A., no formal notice needs be issued upon the said respondents.

Registry is to serve notice upon the claimant-respondents i.e. Respondents No.1 to 5 as per procedure and file proof of service. Learned counsel for the appellant is also at liberty to take out personal notice by way of RPAD/Dasti service on the said respondents and file proof of service.

List the matter once the proof of service of notice upon the respondents is placed on record.

JUDGE

Sabyasachi G.

SABYASACHI GHOSH GHOSH Date: 2026.04.08 11:39:12 +05'30'