The Deputy General Manager vs Sri Sushanta Chakraborty
2026 Latest Caselaw 530 Tri

Tripura High Court

The Deputy General Manager vs Sri Sushanta Chakraborty on 12 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 12/02/2026

It is stated by the counsel for the petitioner that the petitioner has

deposited the entire dues owed to the respondent/claimant in the Court below

on 12.02.2026. Proof of such deposit in the form of a statement issued by the

banker-HDFC Bank is placed on record.

Therefore, the interim order granted on 10.02.2026 is extended

until further orders.

Issue notice to the respondent No.1.

List the matter on 26.02.2026.

(M.S. RAMACHANDRA RAO, CJ)

Pulak

PULAK BANIK Digitally signed by PULAK BANIK Date: 2026.02.12 16:05:37 +05'30'