Sri Uttam Kumar Saha vs The State Of Tripura
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Tripura High Court

Sri Uttam Kumar 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) 86 of 2026

Sri Uttam Kumar Saha, (aged about 52 Years) S/O- Late Anil Kumar
Saha, Resident of Ranirbazar, P.S. Ranirbazar, District-West Tripura,
Tripura, Pin-799035,

                                                    .......... Petitioner.

                               VERSUS

1. The State of Tripura,
Represented by its Secretary. Revenue Department, Government of
Tripura, New Capital Complex, P.O-Kunjaban, PS- New Capital
Complex, Agartala, District-West Tripura, Pin-799010.

2. The District Magistrate and Collector.
West Tripura, Office at Agartala, near Office Lane, P.O-Agartala, PS-
West Agartala, District- West Tripura, Pin-799001.

3. The Sub-Divisional Magistrate,
Jirania Sub-Division, PS- Jirania, District-West Tripura, Tripura, Pin-
799045.

4. The Chief Executive Officer,
Ranirbazar Municipal Council, Ranirbazar, P.S. Ranirbazar, District -
West Tripura, Tripura, Pin-799035

5. The Officer-in-Charge,
Ranirbazar Police Station, Ranirbazar, District West Tripura, Tripura.,
Pin-799035

                                                  .........Respondents

6. Sri Prabir Das,
Vice-Chairman, Ranirbazar Municipal Council, Ranirbazar, PS-
Ranirbazar, District - West Tripura, Tripura , Pin - 799035.
                                        ...........Proforma-Respondents

For the Petitioner(s)          :      Mr. Indrajit Bhomik, Advocate.
For the Respondent(s)          :      Mr. P. Gautam, Sr. G.A.
                                         Page 2 of 2




               HON'BLE JUSTICE DR. T. AMARNATH GOUD
                              ORDER

12.02.2026 [1] Heard learned counsel appearing for the respective parties.

[2] Mr. Indrajit Bhowmik, learned counsel appearing for the petitioner submits before this Court that he wants to withdraw this present petition with liberty to approach before the appropriate forum.

  [3]                 Request considered.

  [4]                 Accordingly, this present petition is dismissed as

withdrawn with liberty to approach before the competent Civil Court as well as the Criminal Court and also the competent authorities. Since, the same is not maintainable under Article 226 of the Constitution of India.

[5] 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 17:18:25 +05'30'