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Uttam Acharya And 12 Others vs The State Of Tripura And 2 Others
2026 Latest Caselaw 2399 Tri

Citation : 2026 Latest Caselaw 2399 Tri
Judgement Date : 8 April, 2026

[Cites 0, Cited by 0]

Tripura High Court

Uttam Acharya And 12 Others vs The State Of Tripura And 2 Others on 8 April, 2026

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                           HIGH COURT OF TRIPURA
                                   AGARTALA
                               WP(C)No.54 of 2026
          Uttam Acharya and 12 Others
                                                              ---Petitioner(s)
                                         Versus
          The State of Tripura and 2 Others
                                                          ----Respondent(s)

For Petitioner(s) : Mr. Koomar Chakraborty, Adv. For Respondent(s) : Mr. Karnajit De, Add. G.A. Mr. Kundan Pandey, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

08/04/2026

Learned Counsel Mr. K. Chakraborty is present for the

petitioner.

Learned Addl. G.A. Mr. K. De appears for the respondents

No.1 and 2 and Learned Counsel Mr. K. Pandey appears for the

respondent No.3 and sought time to file counter-affidavit.

Request is considered.

List this matter on 09.07.2026.



                                                                 JUDGE




MOUMITA                     Digitally signed by
                            MOUMITA DATTA

DATTA                       Date: 2026.04.09
                            14:18:47 +05'30'
Moumita
 

 
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