[Cites 2, Cited by 0]
Tripura High Court
Sri. Parimal Chandra Saha vs The State Of Tripura on 12 February, 2026
Author: T.Amarnath Goud
Bench: T. Amarnath Goud
HIGH COURT OF TRIPURA
AGARTALA
WP(C) 69 of 2026
Sri. Parimal Chandra Saha
S/o. Lt. Narendra Chandra Saha, R/o- Shanti Para, P.S.- East Agartala,
P.O.- Agartala, Pin-799001
.......Petitioner
Versus
1. The State of Tripura,
Represented by Secretary, Govt. of Tripura, Revenue Department, New
Secretariat Complex, Pin-799006.
2. District Magistrate & Collector, Government of Tripura, Office Of
District Collector, West Tripura, 22, Office Ln, Old Secretariat
Building, Agartala, Tripura, Pin-799001.
3. Land Acquisition Collector, Government of Tripura
Office Of District Collector, West Tripura, 22, Office Ln, Old
Secretariat Building, Agartala, Tripura, Pin-799001.
4.Sub-Divisional Magistrate, Government of Tripura, District
Magistrate Office Complex, 17, Office Ln. Old Secretariat Building,
Agartala, Tripura, Pin -799001.
5. Municipal Commissioner, Agartala Municipal Corporation - Head
Office, City Centre Complex, Paradise Chowmuhani, Agartala, Pin-
799001.
For the Petitioner(s) : Mr. Asish Nandi, Advocate.
Mr. Akash Nandi, Advocate.
For the Respondent(s) : Mr. K. De, Addl.G.A.
Mr. A. Bhaumik, Advocate.
BEFORE
HON'BLE JUSTICE DR. T. AMARNATH GOUD
ORDER
12.02.2026
[1] Heard learned counsel appearing for the respective parties.
[2] This present writ petition is filed under Article 226 of the
Constitution of India seeking the following reliefs:
"a. Issue a Rule upon the respondents calling upon them to show cause as
to why appropriate directions shall not be issued for strict compliance of
the orders already passed, and after hearing the parties, make the Rule
absolute;
b. Issue an appropriate writ, order, or direction, more particularly in the
nature of mandamus, providing authorities to forthwith comply with and
give effect to the order dated scope directing the respondent 27.08.2024
passed by the District Magistrate and Collector, West Tripura, along with
the subsequent order dated 24.04.2025, within a time-bound period;
c. Pass necessary/ appropriate writ by this Hon'ble forum, to prevent the
abuse of process of law by the incompetent authority exercised so far;
d. Pass necessary order/directions as to why disciplinary proceedings for
willful non obedience of the order against Collector and SDM shall not be
taken.
e. Direct the respondents to take all necessary and consequential steps for
redressal of the petitioner's grievance arising out of irritational attitude
and non-compliance of statutory orders, in accordance with law;
f. Pass necessary order granting the compensation for the forceful
utilization of private land of the petitioner with penal interest as per the
provisions of the new LA Act and or revert the land.
g. Pass such further or other order(s) as Your Lordship may deem fit and
proper in the facts and circumstances of the case, in the interest of justice."
[3] After perusal of the record, it has been seen that the
petitioner herein submitted a legal notice dated 19.08.2025 through his
engaged counsel addressed to the concerned respondent(s) ventilating
his grievances but the same is still pending for adjudication.
[4] In view of the same, without expressing any opinion on
merits of the case, this present writ petition is disposed of directing
respondent Nos. 2 and 3 to resolve the matter of the petitioner in the
light of the legal notice dated 19.08.2025 after affording him an
opportunity by examining all the relevant documents and reports and
also any other such documents that are relevant to the case. The said
exercise shall be completed within a period of 03 (three) months from
the date of receipt of the copy of this order in accordance with law.
[5] With the above observation and direction, this present writ
petition stands disposed of. As a sequel, miscellaneous application(s),
pending if any, shall stand closed.
DR. T.AMARNATH GOUD,J
Paritosh
SABYASAC Digitally signed by
SABYASACHI GHOSH
HI GHOSH 17:14:02 +05'30'
Date: 2026.02.18
