Ms. Kuntala Sinha vs The State Of Tripura & Others
2026 Latest Caselaw 713 Tri

Tripura High Court

Ms. Kuntala Sinha vs The State Of Tripura & Others on 18 February, 2026

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                          WP(C)(PIL) No.02 of 2025
Ms. Kuntala Sinha
                                                              .........Petitioner(s);
                                     Versus
The State of Tripura & others
                                                            .........Respondent(s).

For Petitioner(s) : Ms. Paramita Sen, Advocate. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT Order 18/02/2026

We have perused the affidavit filed on behalf of respondents No.1

and 2, and the documents filed therewith, which indicate that conditions of

roads on some stretches requires maintenance, which is required to be done by

the PWD (R&B) Department, so as to avoid accidents on account of existence

of potholes and cracks/resurfacing or rebuilding roads, clearing of debris, and

the said department shall also examine upgrading of the drainage systems,

installing or repairing road signs and markings.

The PWD Department shall also ensure that speed breakers are

installed at places which currently do not have speed breakers, so that rash

driving and over speeding are reduced to the minimum.

The DGP, State of Tripura and the Secretary, Urban Development

Department, are suo moto impleaded as parties - respondents in the Writ

Petition.

The DGP is directed to instruct the Home Department of the State

of Tripura dealing with Traffic, the first respondent shall instruct the Transport

Department of the State of Tripura, and the Secretary, Urban Development

Department the concerned municipal bodies to ensure that street lights on NH

208A, which passes through Chirakuti Bazar to Dharmanagar touching some

residential areas of Tilakpur, Kailashahar, Unakoti Tripura, which are said to be

non-functional for the last six months, significantly increasing the risk of road

accidents in view of the reduced visibility for drivers and pedestrians, be made

functional. The Traffic Police Department shall ensure enforcement of speed

limits and traffic rules using technology, and penalties be imposed on persons

indulging in reckless driving.

The various urban development bodies shall also be instructed by

the Secretary, Urban Development Department to ensure that the street lighting

installed therein, is functional and more street lighting be installed in areas

indentified to be not having adequate street lights.

Communicate this order to the DGP, State of Tripura and the

Secretary, Urban Development Department, Government of Tripura.

The respective respondents shall file affidavits as to the progress

made with regard to implementation of these directions by the next date of

hearing.

List on 27.04.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.02.18 15:59:01 +05'30'