Sri Abhijit Chakraborty vs The State Of Tripura And 7 Others
2026 Latest Caselaw 2372 Tri

Tripura High Court

Sri Abhijit Chakraborty vs The State Of Tripura And 7 Others on 7 April, 2026

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                                   HIGH COURT OF TRIPURA
                                          AGARTALA
                                      WP(C) No.210 of 2026
         Sri Abhijit Chakraborty
                                                                     ---Petitioner(s)
                                             Versus

         The State of Tripura and 7 Others
                                                                ----Respondent(s)

For Petitioner(s) : Mr. Arijit Bhaumik, Adv.

Ms. Ishpa Chakma, Adv.

For Respondent(s) : Mr. Karnajit De, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 07/04/2026

Heard Learned Counsel, Mr. A. Bhaumik appearing on behalf

of the petitioner.

It is submitted by Learned Counsel for the petitioner that the

case of the present petitioner is squarely covered by the judgment

passed by this Court in WP(C) No.242 of 2025 and WP(C) No.243

of 2025. So, Learned Counsel urged before the Court to issue

notice upon all the respondents since the subject matter is

squarely covers by the said judgment of this Court.

Learned Addl. G.A., Mr. K. De appears on behalf of

respondent Nos.1 to 5 and accepts notice. Thus, formal notice is

thus waived.

The petitioner shall take steps for service of notice upon the

rest respondents both by normal process and by registered A/D

post or speed post within 7 (seven) days and file proof of service.

List the matter on 19.05.2026.

                                                                        JUDGE



Amrita

AMRITA       Digitally signed by
             AMRITA DEB

DEB          Date: 2026.04.08
             16:16:27 +05'30'