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Tripura High Court
Sri Ankan Tilak Paul vs The State Of Tripura & Others on 9 April, 2026
Page 1 of 3
HIGH COURT OF TRIPURA
AGARTALA
WP(C)(PIL) No.02 of 2019 (D/O)
Sri Ankan Tilak Paul
.........Petitioner(s);
Versus
The State of Tripura & others
.........Respondent(s)
For Petitioner(s) : Ms. Paramita Sen, Advocate,
Mr. Ankan Tilak Paul, Petitioner-in-Person.
For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.
Mr. Rana Gopal Chakraborty, Advocate.
HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO
HON'BLE MR. JUSTICE BISWAJIT PALIT
Order
09/04/2026
Heard counsel for the petitioner and counsel for Agartala
Municipal Corporation Mr. Rana Gopal Chakraborty.
We have also perused the counter affidavit dt.05.03.2026 filed on
behalf of the Commissioner of the AMC.
In the said counter affidavit, it is stated by the Commissioner that
a work order dt.11.06.2025 had been issued to one Indrajit Das, Contractor for
the civil construction work of the proposed slaughter house, but possession of
the site had been given only on 01.02.2026. No date for completion of the said
slaughter house is indicated in the counter affidavit.
Since this Court on 22.02.2022 in this PIL, had directed the AMC
to set up an abattoir/slaughter house, the delay in construction of the same, is a
very serious thing, and it needs to be completed as early as possible.
The correspondence between the AMC and the State Government
with regard to release of funds for construction of the said project, be placed
before this Court on the next date of hearing by the Commissioner of the
AMC through its counsel by way of an affidavit with annexures.
During the course of the hearing, it is also contended by
petitioner-in-person that there are several unauthorized meat sellers/slaughter
houses still functioning, and proper action is not being taken by the AMC
officials to evict them. In particular, there is a reference to such shops at
Abhoynagar and Bhagaban Thakur Chowmuhani located in Agartala.
The Secretary, District Legal Services Authority (DLSA), West
Tripura shall coordinate with the AMC, and file monthly reports before this
Court on the identification of such persons, and the action if any, taken by the
AMC against them.
The Secretary, DLSA, West Tripura shall also mention in his
monthly reports about the disposal of garbage generated on account of the
setting up of the slaughter houses, including the temporary slaughter houses
mentioned in paragraph 9 of the affidavit filed by the Commissioner of the
AMC.
The second respondent in the PIL i.e. the District Magistrate &
Collector, West Tripura District, Agartala in coordination with the
Superintendent of Police, West Tripura, shall assist the AMC in every way
possible for implementation of the directions contained in the Order
dt.22.02.2022 passed in this PIL.
The AMC shall ensure regular monitoring of activities of the
temporary slaughter houses and unlicensed meat vendors, and ensure not only
hygiene at the place where these activities are done, but also proper waste
disposal, if necessary by taking the assistance of the Tripura State Pollution
Control Board.
Communicate this Order to the Secretary, DLSA, West Tripura,
the District Magistrate & Collector, West Tripura District and the
Superintendent of Police, West Tripura, and the Tripura State Pollution
Control Board.
The Commissioner, AMC shall also file monthly Action Taken
Report (ATR) in this regard.
List the matter on 16.06.2026.
The Secretary, DLSA, West Tripura shall be furnished the
affidavit filed by the Commissioner, AMC and any other documents he
requires including the Order dt.22.02.2022 in WP(C)(PIL) No.02/2019.
(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)
Pijush/
PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG
Date: 2026.04.10 15:21:52 +05'30'
