Sri Ajay Debnath & Others vs The State Of Tripura & Others
2026 Latest Caselaw 498 Tri

Tripura High Court

Sri Ajay Debnath & Others vs The State Of Tripura & Others on 10 February, 2026

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                                                               HIGH COURT OF TRIPURA
                                                                 _A_G_A_R_T_A_L_A_
                                                                WP(C)(PIL)No.01 of 2026

            Sri Ajay Debnath & others
                                                                                                  .........Petitioner(s)
                                                                   VERSUS

            The State of Tripura & others
                                                                                                  .......Respondent(s)

For Petitioner(s) : Mr. Arijit Bhowmik, Advocate., Ms. Ishpa Chakma, Advocate.

For Respondent(s) : Mr. Kohinoor N Bhattacharyya, G.A., Mr. Mangal Debbarma, Addl. G.A.

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

=O=R=D=E=R=

10/02/2026

Notice to the respondents.

Mr. Mangal Debbarma, Additional Government Advocate, for

the respondents, accept notice for all the respondents.

Counter affidavits shall be filed by the all the respondents by

the next date of hearing.

List on 02.03.2026.

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

Manti D/B

PULAK BANIK Digitally signed by PULAK BANIK Date: 2026.02.10 23:55:25 -08'00'