Sri Utpal Chakma vs The State Of Tripura & 5 Ors
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Tripura High Court

Sri Utpal Chakma vs The State Of Tripura & 5 Ors on 20 February, 2026

                                   HIGH COURT OF TRIPURA
                                         AGARTALA
                                    WP(C) No.462 of 2025
      Sri Utpal Chakma
                                                                   ---- Petitioner(s)
                                           Versus
      The State of Tripura & 5 Ors.
                                                                 ----Respondent(s)

For Petitioner(s) : Mr. Ramprasad Gope, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. GA

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 20/02/2026

Learned Counsel, Mr. Ramprasad Gope is present on behalf of the

petitioner. Learned Addl. GA, Mr. Mangal Debbarma is present on behalf of

the respondents-State.

It is submitted by Learned Counsel for the petitioner that no

counter affidavit is filed by the respondents till date.

Last chance is given to the respondents to file their counter

affidavit.

List the matter on 28.04.2026. It is made clear that no further

accommodation will be allowed on the next date.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS Date: 2026.02.21 14:04:10 +05'30'