Sri Bijoy Kanti Ghosh vs The State Of Tripura Represented By The ...
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Tripura High Court

Sri Bijoy Kanti Ghosh vs The State Of Tripura Represented By The ... on 9 April, 2026

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                                            HIGH COURT OF TRIPURA
                                                  AGARTALA
                                       IA No.01/2026 in WA No.30 of 2026
1. Sri Bijoy Kanti Ghosh, S/o Lt. Rakhal Ghosh, Superintendent of Fisheries,
Mohanpur, West Tripura-799211
2. Sri Tikendrajit Jamatia, S/o Lt. Chitta Ranjan Jamatia, Deputy Director,
Fisheries, Ambassa, Dhalai-799289
                                                .........Applicant/Appellant(s);
                                   Versus
1. The State of Tripura represented by the Secretary, Department of Fisheries,
Government of Tripura, N.C.C, Agartala, West Tripura- 799010
2. The Director of Fisheries, Government of Tripura, P.N. Complex,
Gurkhabasti, Agartala, West Tripura-799006
                                                        .........Respondent(s)

For Applicant/Appellant (s) : Mr. Sudipta Sekhar Debnath, Advocate. For Respondent(s) : Mr. Karnajit De, Addl. G.A. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 09/04/2026

Notice to respondents.

Learned Additional Government Advocate Mr. Karnajit De

accepts notice for both the respondents and waives service.

Mr. De, learned Additional Government Advocate for

respondents, states that he has no objection for the condonation of the delay of

136 days in filing this appeal.

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

appeal is condoned.

IA stands disposed of.

List the matter [WA No.30/2026] on 04.05.2026.

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

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.04.09 17:09:20 +05'30'