Sri Amar Banik vs The State Of Tripura And 3 Others
2026 Latest Caselaw 764 Tri

Tripura High Court

Sri Amar Banik vs The State Of Tripura And 3 Others on 18 February, 2026

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                              HIGH COURT OF TRIPURA
                                    AGARTALA
                                 WP(C)No.658 of 2024
          Sri Amar Banik
                                                                ---Petitioner(s)
                                          Versus
          The State of Tripura and 3 Others
                                                            ----Respondent(s)

For Petitioner(s) : Mr. Arijit Bhaumik, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

18/02/2026

Learned Counsel, Mr. A. Bhaumik 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 10:13:19 +05'30' Moumita