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Tripura High Court
The vs The State Of Tripura on 16 February, 2026
Author: T. Amarnath Goud
Bench: T. Amarnath Goud
HIGH COURT OF TRIPURA
AGARTALA
WP(C) 102 of 2026
Smt. Jayanti Deb Nath (Age- 54 years)
W/o: Arjun Kumar Debnath
D/o: Jitendra Debnath
R/o: 177, Jagat Pur, Agartala Ward No.3,
P.O. - Abhoy Nagar, Town/Vill-Agartala, District- West Tripura,
PIN-799005
............The Petitioner
Versus
1. The State of Tripura,
To be represented by the Principal Secretary to the Govt. of Tripura, Home
Department, Civil Secretariat Building, New Capital Complex, Lichu Bagan,
P.S. NCC, Agartala, West Tripura, PIN 799010.
2. The Secretary,
Food, Civil Supplies & Consumer Affairs,
Government of Tripura, Gorkhbasti, Agartala, Tripura, 799006.
3. The Director, Food, Civil Supplies & Consumer Affairs,
Government of Tripura Agartala, Tripura, 799006.
4. The Sub-Divisional Magistrate, Mohanpur.
Mohanpur West Tripura, West Tripura, 799211
..............The Respondents
For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.
Mr. Samarjit Bhattacharjee, Advocate
Mr. Kawsik Nath, Advocate
Ms. Aradhita Debbarma, Advocate
Mr. Dipjyoti Paul, Advocate
Ms. Sangita Ruhi Das, Advocate
For Respondent(s) : Mr. Kohinoor N. Bhattacharya, G.A.
HON'BLE JUSTICE DR. T. AMARNATH GOUD
16.02.2026
Order
[1] Heard Mr. P. Roy Barman, learned senior counsel assisted by
Mr. D. Paul, learned counsel appearing for the petitioner. Also heard Mr.
Kohinoor N. Bhattacharya, learned G.A. appearing for the State respondents.
[2] The instant petition has been filed under Article 226 of the
Constitution of India seeking the following reliefs:
"i. Issue Rule upon the Respondents to show cause as to why writ in the
nature of Mandamus and/or order/orders and/or direction/ directions of
like nature shall not be issued whereby directing the Respondents to
consider the allotment of the Ishanpur F.P. Shop No.2, in favour the
Petitioner, in terms of the Memorandum, dated, 04.12.2006.
ii. Issue Rule upon the Respondents to show cause as to why writ in the
nature of Mandamus and/or order/orders and/or direction/ directions of
like nature shall not be issued whereby directing the Respondents to
consider the
iii. Issue Rule upon the Respondents to show cause as to why writ in the
nature of Mandamus and/or order/orders and/or direction/ directions of
like nature shall not be issued whereby quashing and cancelling the Order,
dated, 08.01.2026, issued by the SDM Mohanpur, directing handing over
and taking over charge of Ishanpur F.P. Shop No.2, between Abhijit
Debnath and Bairagi Para F.P. Shop under Daldali Lamps on 13.01.2026.
iv. Make the rules absolute.
v. Call for records.............."
[3] It is seen from record that the petitioner submitted a
representation on 27.01.2026 to the respondents raising her demand.
Thereafter, the Addl. Secretary & Director, Food, CS & CA, Tripura by a
letter dated, 01.02.2026, communicated to the SDM Mohanpur, to inform
him, that, application from the petitioner has been received for awarding F.P.
Shop Dealership License in her favour and the SDM was asked to take
necessary action in the matter. But, it is contended on behalf of the petitioner
that, the case of the petitioner is still pending before the concerned authority.
[4] In view of the above, without going into the merits of the case,
this Court directs the concerned respondent(s) to consider the case of the
petitioner in the light of her representation dated 27.01.2026 and the inter-
departmental communication dated 01.02.2026 in accordance with law as
expeditiously as possible preferably, within a period of two months from the
date of receipt of the copy of this Order.
[5] With the above observations and directions, the present writ
petition is disposed of. As a sequel, miscellaneous application(s), pending if
any, shall also stand closed.
JUDGE
Sabyasachi G.
SABYASACHI GHOSH GHOSH
Date: 2026.02.19 16:31:52 +05'30'
