Agartala Municipal Corporation vs Sri Ankan Tilak Paul
2026 Latest Caselaw 1068 Tri

Tripura High Court

Agartala Municipal Corporation vs Sri Ankan Tilak Paul on 25 February, 2026

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                       HIGH COURT OF TRIPURA
                             AGARTALA
              I.A. No.01/2026 in WP(C)(PIL) No.02/2019 (DO)
Agartala Municipal Corporation, represented by its Municipal Commissioner,
P.O.-Agartala, P.S.-West Agartala, District-West Tripura.
                                             ......... Applicant/Petitioner(s).
                                VERSUS
1. Sri Ankan Tilak Paul.
2. The State of Tripura, represented by its Chief Secretary, Government of
Tripura, P.O.-Kunjaban, P.S.-New Capital Complex, District- West Tripura.
3. District Magistrate and Collector, West Tripura, Government of Tripura,
P.O.-Agartala, P.S.-West Agartala, District-West Tripura.
                                                          .........Respondent(s).

For Applicant/Petitioner(s) : Mr. Rana Gopal Chakraborty, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 25/02/2026

This interlocutory application [I.A. No.01 of 2026] is allowed,

subject to the Deputy Commissioner of the Agartala Municipal Corporation

appearing before the Court on the next date of hearing to answer the queries of

this Court made on 28.01.2026. Affidavit be also filed by the said Deputy

Commissioner.

List the matter [WP(C)(PIL) No.02 of 2019] on 05.03.2026.

I.A. No.01 of 2026 stands disposed of.

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

Pulak

PULAK BANIK Digitally signed by PULAK BANIK Date: 2026.02.27 18:14:37 +05'30'