Shri Milan Debbarma & 3 Ors vs The Principal Officer & 3 Ors
2026 Latest Caselaw 685 Tri

Tripura High Court

Shri Milan Debbarma & 3 Ors vs The Principal Officer & 3 Ors on 17 February, 2026

                                     HIGH COURT OF TRIPURA
                                           AGARTALA
                                      WP(C) No.307 of 2025
       Shri Milan Debbarma & 3 Ors.
                                                                      ---- Petitioner(s)
                                             Versus
       The Principal Officer & 3 Ors.
                                                                     ----Respondent(s)

For Petitioner(s) : Mr. Samar Das, Adv. For Respondent(s) : Mr. Amun Kumar Reang, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 17/02/2026

Learned Counsel, Mr. Samar Das is present on behalf of the

petitioners.

Learned Counsel, Mr. Amun Kumar Reang appeared on behalf of

Learned Standing Counsel, Mr. Bhaskar Debbarma and submitted that

Learned Standing Counsel will furnish Vakalatnama on behalf of respondent

No.2 and also sought for some accommodation to file counter affidavit.

Notice upon respondent Nos.3 and 4 has duly been served but

none appeared on behalf of those respondents. So, the scope for filing

counter affidavit on behalf of those respondents is closed.

From the record it appears that the respondent No.1 has already

filed counter affidavit supplying copy to the other side.

Considering all, the case is adjourned today.

List the matter on 07.04.2026. In the meantime, respondent

No.2 may file counter affidavit supplying copy to the other side.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS Date: 2026.02.18 16:19:11 +05'30'