Sri Priya Ranjan Debbarma vs The State Of Tripura And 4 Others
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Tripura High Court

Sri Priya Ranjan Debbarma vs The State Of Tripura And 4 Others on 8 April, 2026

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                             HIGH COURT OF TRIPURA
                                    AGARTALA
                                WP(C)No.326 of 2025
          Sri Priya Ranjan Debbarma
                                                             ---Petitioner(s)
                                           Versus
          The State of Tripura and 4 Others
                                                           ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Ms. Sutapa Deb Barman, Adv.

For Respondent(s) : Mr. Pradyumna Gautam, Sr. G.A. Mr. Dhrubajyoti Saha, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

08/04/2026

Learned Senior Counsel Mr. P. Roy Barman assisted by Ms.

S. Deb Barman, Learned Counsel appears for the petitioner.

Learned Sr. G.A. Mr. P. Gautam appears for the respondent

No.1 and submitted that the State has got no role on the subject

matters in issue.

Mr. D. J. Saha, Learned Counsel appears on behalf of the

respondents No.2, 3, 4 and 5 and submits that e-filing of the

affidavit is completed, but the physical copy could not be

submitted and he undertook to submit the same within 3 days.

Request is considered.

The said respondents are at liberty to file the physical copy

within three days.

List this matter on 15.05.2026.

                                                                JUDGE


MOUMITA                        Digitally signed by
                               MOUMITA DATTA

DATTA                          Date: 2026.04.09 14:40:20
                               +05'30'
Moumita