Mr. I Chakraborty vs Mr. Kohinoor N Bhattacharyya
2026 Latest Caselaw 315 Tri

Tripura High Court

Mr. I Chakraborty vs Mr. Kohinoor N Bhattacharyya on 5 February, 2026

                                                                   Page 1 of 1




                                                         HIGH COURT OF TRIPURA
                                                           _A_G_A_R_T_A_L_A_
                                                          WP(C) (PIL)No.05 of 2017

                                                             Court on own motion

                                                             VERSUS
            The Union of India
                                                                                           .......Respondent(s)

For Petitioner(s) : Mr. I Chakraborty, Amicus Curiae.

For Respondent(s) : Mr. Kohinoor N Bhattacharyya, G.A., Mr. Bidyut Majumder, Dy. S.G.I.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT =O=R=D=E=R=

05/02/2026

The counsel for the State shall file an affidavit indicating when

the payment would be made to the land owners who are going to be deprived

of 0.60 acres of land for construction of sluice gate over Kanchigang Cherra

near Streel bridge on Battali Chandanmura road under Melaghar Municipal

Council as an additional sluice gate.

List on 19.02.2026.

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

Manti D/B

PULAK BANIK Digitally signed by PULAK BANIK Date: 2026.02.05 04:36:42 -08'00'