The Deputy General Manager vs Sri Sushanta Chakraborty
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Tripura High Court

The Deputy General Manager vs Sri Sushanta Chakraborty on 10 February, 2026

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                                    CRP No.10/2026
The Deputy General Manager, North East Frontier Railway, Agartala Railway
Station, Charipara, District-West Tripura.
                                                       ......... Petitioner(s).
                                  VERSUS
1. Sri Sushanta Chakraborty, Son of Late Sukhamoy Chakraborty, Resident of
Doulbari (Sabroom), P.O. & P.S.-Sabroom, District-South Tripura.
2. Land Acquisition Collector, South Tripura District, Sarasima, Post Office-
Sarasima, Police Station-Belonia and District-South Tripura.
                                                         .........Respondent(s).

For Petitioner(s) : Mr. Bidyut Majumder, Dy. S.G.I. For Respondent(s) : Mr. P. Gautam, Sr. G.A.

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

Order 10/02/2026

There shall be interim stay of the impugned order till 13.02.2026

subject to the petitioner depositing the entire dues owed to the respondent/

claimant before the Court below by day after tomorrow.

List the matter on 12.02.2026.

(M.S. RAMACHANDRA RAO, CJ)

Pulak

PULAK BANIK Digitally signed by PULAK BANIK Date: 2026.02.11 15:42:06 +05'30'