Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Smt. Ranjita Bala Banik vs The Agartala Municipal Corporation ...
2026 Latest Caselaw 2392 Tri

Citation : 2026 Latest Caselaw 2392 Tri
Judgement Date : 8 April, 2026

[Cites 0, Cited by 0]

Tripura High Court

Smt. Ranjita Bala Banik vs The Agartala Municipal Corporation ... on 8 April, 2026

                                  Page 1 of 2


                        HIGH COURT OF TRIPURA
                              AGARTALA
                      IA No.01/2025 in WA No.84 of 2025
                              WA No.84 of 2025
Smt. Ranjita Bala Banik, Wife of late Hiralal Banik, 40/1, Central Road,
Agartala, P.O.- Agartala, District-West Tripura
                                                .........Applicant/Appellant(s);
                                    Versus
1. The Agartala Municipal Corporation represented by its Mayor, City Center,
HGB Road, Agartala, P.O. Agartala, District: West Tripura
2. Municipal Commissioner, Agartala Municipal Corporation, City Center,
HGB Road, Agartala, P.O. Agartala, District: West Tripura
3. Sri Sankar Lal Banik @ Sankar Banik, Son of late Hiralal Banik, 40/1,
Central Road, Agartala, P.O. Agartala, District- West Tripura
                                                          .........Respondent(s)

For Applicant/Appellant (s) : Mr. Gautam Kumar Nama, Advocate. For Respondent(s) : Mr. Bibhal Nandi Majumder, Sr. Advocate, Mr. Arijit Bhaumik, Advocate, Mr. Dhruba Jyoti Saha, Advocate, Mr. S. Sarkar, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT Order 08/04/2026

IA No.01 of 2025 in WA No.84 of 2025

This application is filed to condone delay of 25 days in filing the

appeal challenging the judgment of the learned Single Judge.

Learned counsel Mr. Arijit Bhaumik and Mr. B.N. Majumder

appearing for respondents No.1 & 2 and respondent No.3 respectively states

that they have no objection to the condonation of the said period of delay.

Therefore this application is allowed, and the delay in filing the

appeal is condoned.

IA stands disposed of.

Counsel for the appellant shall serve papers in the Writ Appeal

on the counsel for respondents.

List on 22.04.2026.

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

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.04.09 17:05:02 +05'30'

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter