[Cites 1, Cited by 0]
Tripura High Court
Smti. Uma Deb vs (A). Smt. Smriti Rani Roy on 12 February, 2026
Author: T.Amarnath Goud
Bench: T. Amarnath Goud
HIGH COURT OF TRIPURA
AGARTALA
WP(C) 82 of 2026
1. Smti. Uma Deb,
Wife of Late Ashok Sankar Deb, Resident of Rajnagar, Road No.2, P.O.
& P.S. Teliamura, District-Khowai.
2. Smti. Sikha Deb (Sen).
Wife of Sri Lal Mohan Sen, Daughter of Late Ashok Sankar Deb.
Resident of Dhaleswar Road No.3, P.O. - Dhaleswar, P.S. - East
Agartala, Agartala, District - West Tripura.
3. Smti. Rekha Deb (Sarkar),
Wife of Sri Subinoy Chandra Sarkar, Daughter of Late Ashok Sankar
Deb, Resident of P.O. & Village - Natunnagar, P.S. Airport, Agartala,
West Tripura.
4. Smti. Rina Deb (Shil),
Wife of Sri Gobinda Prasad Shil, Daughter of Late Ashok Sankar Deb,
Resident of West Bank of Amar Sagar, P.O. & P.S. R.K. Pur, Udaipur,
District - South Tripura.
5. Sri Ashis Deb, Son of Late Ashok Sankar Deb, Resident of Village-
Rajnagar Road No.2, P.O. & P.S. - Teliamura, District - Khowai.
6(a). Smt. Pinakshi Das, W/O Late Biswanath Deb, Son of Late Ashok
Sankar Deb,
6(b). Sri Biprajit Deb,
6(c). Sri Prithviraj Deb, Both minor sons of late Biswanath Deb
Represented by their mother Smt. Pinakshi Das W/O. Late Biswanath
Deb, Resident of Village - Rajnagar Road No.2, P.O. & P.S. Teliamura,
District - Khowai.
7. Smti. Purnima Deb, Daughter of Late Ashok Sankar Deb, Resident
of Village - Rajnagar Road No.2, P.O. & P.S. - Teliamura, District -
Khowai.
..........Petitioners
Versus
1(a). Smt. Smriti Rani Roy, Widow of Late Narayan Ch. Roy,
1(b). Smt. Priya Rani Roy, Daughter of Late Narayan Ch. Roy, W/O.
Shri Tamal Saha.
Page 2 of 3
1(C). Shri Pradip Roy, S/O. Late Rabindra Lal Roy,
1(d). Shri Pranab Roy, S/O. Late Rabindra Lal Roy,
1(e). Shri Anil Roy.
S/O. Late Rabindra Lal Roy.
All residents of Netajinagar, Ward No.8 of Teliamura Municipal
Council, Teliamura, P.O. & PS Teliamura, PIN 799205
1(f). Smt. Gita Rani Roy. Daughter of Late Rabindra Lal Roy, W/O.
Shri Kinkar Saha, Resident of Jagaharimura, In the back side of
Ramthakur Sangha, Agartala, P.O. College Tilla, Agartala, PIN 799004.
All the above respondents are the legal representatives of late Rabindra
Lal Roy, S/O Late Rajendra Lal Roy, resident of Netajinagar, Ward
No.8 of Teliamura Municipal Council, Teliamura, P.O. & P.S.
Teliamura, PIN 799205.
2. Shri Biswanath Paul,
3. Shri Prabir Chandra Paul,
4. Shri Pradip Chandra Paul,
5. Shri Nishi Chandra Paul, Sons of Late Gauranga Chandra Paul.
6. Smti. Jamuna Paul, Wife of Late Gauranga Chandra Paul,
7. Smti. Jaya Rani Paul,
Daughter of Late Gauranga Chandra Paul,
8. Shri Nitai Chandra Paul,
Son of Late Haribal Paul
All are residents of Village- Netajinagar,
P.O & P.S- Teliamura, District- Khowai
9. The Additional District Collector,
Khowai District, Tripura.
.......Respondents.
For the Petitioner(s) : Mr. Sankar Kr. Deb, Sr. Advocate.
Mr. Ranjit Dasgupta, Advocate.
For the Respondent(s) : Mr. M. Debbarma, Addl.G.A.
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:
"1) Issue a Rule upon the respondents and each one of them to show cause
as to why a Writ of Mandamus and/or in the nature thereof shall not be
issued upon the respondent No.9 to show cause as to why the proceeding
under Section 95 of the Act of 1960 (Annexure 15 to the writ petition) shall
not be continued and decided in accordance with law in particular keeping
in mind the decree passed in Ex(T) 25 of 2018 (Annexure 5 supra) in
compliance of the decree in TS. 49 of 2016 as affirmed by the Hon'ble
Supreme Court in Annexure 4 to the writ petition
11) Issue a Rule upon the respondents in particular the respondent No 9 to
send unto this Hon'ble Court the records relating to the proceeding in
Revenue Case No.63 of 2024 (Annexure 14 supra); and
III) After hearing the parties be pleased to make the Notice/Rule absolute in
terms of I) above,".
[3] After perusal of the record, it has been seen that the
petitioners herein submitted an application dated 29.04.2024 for
correction of Record of Rights but the same is still pending for
adjudication with the concerned respondent(s).
[4] In view of the same, without expressing any opinion on
merits of the case, this present writ petition is disposed of directing the
concerned respondent(s) to decide the matter, if not already decided in
the light of the application dated 29.04.2024 filed by the petitioners
within a period of 03 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 Date: 2026.02.18
17:15:34 +05'30'
