Smt. Rina Sutradhar (Sarkar) vs Union Of India Represented By The ...
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Tripura High Court

Smt. Rina Sutradhar (Sarkar) vs Union Of India Represented By The ... on 26 February, 2026

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                          IA 1 of 2026
                     In WP(C)No.442 of 2025

Smt. Rina Sutradhar (Sarkar),W/O Late Makhan Ch. Sarkar
Resident of Simna Coloney P.O.-Simna, P.S.-.Sidhai, District- West
Tripura. Age 50 years.

                                                     -----Petitioner(s)
                          Versus
1.Union of India represented by the Secretary to the Department of
Home, North Block, Cabinet Secretariat, Raisina Hill, New Delhi.

2.Director General of Border Security Force, Block-10, CGO
Complex, Lodhi Road, New Delhi-110003

3.Deputy Inspector General of Police, Border Security Force,
Gandhinagar, Chiloda Road, Gujrat-382045

4.The Commandant, Bn HQ              194   Bn BSF,    Chiloda Road,
Gandhnagar, Gujrat-382045.

5.Inspector General, Border Security Force, Tripura Frontier, P.O.-
Shalbagan, West Tripura-799012.

6.The Assistant Commandant (Min), For DIG, SHQ, BSF,
Khasiamangal, Teliamura, Khowai Tripura-799205.

7.Sri Supriya Sarkar, S/O Late Makhan Ch. Sarkar, Resident of
Reshambagan, Khayerpur, P.O.-Reshambagan, P.S.-East Agartala,
District-West Tripura-799008.

8.Smt. Mukul Sarkar, D/O Late Makhan Ch. Sarkar , W/O- Sri Bhiban
Das, Resident of Rangamati, Amarpur, P.O.-Rangamati, District-
Gomati Tripura, Pin-799101.

9.Smt. Bakul Sarkar, D/O Late Makhan Ch. Sarkar, Resident of
South Gilatali, near Rambabu, P.O.-Gilatali, Sampadak Para H.S.
School, Teliamura, Khowai Tripura-799203.
                                             ....Respondent(s)

For Petitioner(s)        :     None.

For Respondent(s)        :     Mr. B.Majumder, Dy.S.G.I.



                                                                  =B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

26.02.2026

None is present for the petitioner.

Heard Ld. Dy. S.G.I, Mr. B.Majumder who is representing respondent No.1 to 6.

Earlier notice of respondent no.7 was returned unserved with report that he has shifted his previous address. Now, by filing this Interim Application, prayer has been made by the petitioner for according permission to go for service of notice of respondent no.7 by way of paper publication on the ground that despite endeavour taken, the present address of respondent no.7 could not be traced out.

Considered the petition.

The notice of respondent no. 7 may be published in 'Dainik Sambad' at the cost of petitioner.

Petitioner is to take step accordingly within 7 days.

The Interim Application stands disposed of accordingly.

JUDGE

MUNNA SAHA SAHA Date: 2026.02.26 18:51:43 +05'30'

Saikat Sarma