Shri Somen Debnath vs The State Of Tripura And 3 Others
2026 Latest Caselaw 762 Tri

Tripura High Court

Shri Somen Debnath vs The State Of Tripura And 3 Others on 18 February, 2026

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                              WP(C)No.569 of 2025
          Shri Somen Debnath
                                                                ---Petitioner(s)
                                            Versus
          The State of Tripura and 3 Others
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Mr. Samarjit Bhattacharjee, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

18/02/2026

Learned Senior Counsel, Mr. P. Roy Barman assisted by Mr.

S. Bhattacharjee, Learned Counsel 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 10:10:47 +05'30' Moumita