Chandan Debnath vs The State Of Tripura And 4 Others
2026 Latest Caselaw 760 Tri

Tripura High Court

Chandan Debnath vs The State Of Tripura And 4 Others on 18 February, 2026

                                         Page 1 of 1



                              HIGH COURT OF TRIPURA
                                    AGARTALA
                                 WP(C)No.304 of 2024
          Chandan Debnath
                                                              ---Petitioner(s)
                                          Versus
          The State of Tripura and 4 Others
                                                            ----Respondent(s)

For Petitioner(s) : Ms. Sutapa Deb Barman, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

18/02/2026

Learned Counsel, Ms. Sutapa Deb Barman is present on

behalf of the petitioner.

Learned Addl. G.A. Mr. M. Debbarma is present for the

respondents.

The case is to be referred to the National Lok Adalat.

So, let the case be referred to the National Lok Adalat,

scheduled to be held on 14.03.2026.

Registry is to act accordingly.

                                                                 JUDGE




MOUMITA                   Digitally signed by
                          MOUMITA DATTA

DATTA                     Date: 2026.02.19
                          10:09:48 +05'30'
Moumita