Sri Himangshu Sekhar Chanda (61 Years) vs Sri Apurba Roy
2026 Latest Caselaw 912 Tri

Tripura High Court

Sri Himangshu Sekhar Chanda (61 Years) vs Sri Apurba Roy on 23 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                       Page 1 of 2




                               HIGH COURT OF TRIPURA
                                     AGARTALA
                               CONT.CAS(C) NO.1 OF 2026

       Sri Himangshu Sekhar Chanda (61 Years)
       S/o- Late Harendra Bijoy Chanda,
       Resident of Village- Post Office Road (Near B.B.I.
       staff quarter), P.O.- Dharmanagar, P.S-
       Dharmanager, Dist.- North Tripura, Pin- 799250.

                                                            .......Petitioner(s)

                                  VERSUS
       1. Sri Apurba Roy,
       The Secretary, Finance Department,
       Government of Tripura, New Secretariat Complex,
       Kunjaban, Agartala, West Tripura, Pin-799006.

       2. Sri Gitte Kirankumar Dinkarrao,
       The Secretary, PWD, Government of Tripura,
       New Secretariat Complex, Kunjaban, Agartala,
       West Tripura, Pin-799006.

       3. Er. Sudhan Debbarma,
       The Chief Engineer Water Resource Division,
       Govt. of Tripura P.N. Complex,
       Gurkhabasti, Agartala, West Tripura, Pin-799006

       4. Sri Partha Sarathi Paul,
       The Executive Engineer,
       Resource Division, Govt. of Tripura,
       Panchamukh, Agartala, West Tripura.

       5. Sri Ranendu Sarkar
       The Accountant General (A&E),
       Kunjaban, Agartala, West Tripura, Pin-799006.

                                                     .........Respondent(s)

Present:-

For the Petitioner(s) : Mrs. S. Deb(Gupta), Advocate.

Mr. B. Paul, Advocate.

Ms. S. Rani Paul, Advocate.

Mr. Ram Prasad Gope, Advocate.

Ms. A. Saha, Advocate.

For the Respondent(s) : Mr. D. Bhattacharjee, Sr. Advocate.

Mr. P. Gautam, Sr. G.A. Mr. Kohinoor N. Bhattacharjee, G.A. Mr. D. Sharma, Addl. G.A. Ms. A. Chakraborty, Advocate.

HON'BLE JUSTICE DR. T. AMARNATH GOUD FINAL ORDER 23.02.2026

1. Heard Mrs. S. Deb (Gupta), learned counsel appearing for the petitioner; Mr. Kohinoor N. Bhattacharyya, learned G.A. appearing for respondent No.1; Mr. D. Sharma, learned Addl. G.A. appearing for respondents No.2, 3 and 4; and Mr. D. Bhattacharjee, learned Senior Counsel appearing for respondent No.5. In terms of the order of this Court, the respondents appeared in person before this Court.

2. The present contempt case has been filed seeking initiation of contempt proceedings against the respondents for alleged deliberate violation and willful disobedience of the Judgment and Order dated 13.12.2024 passed by this Court in WP(C) No.771 of 2024.

3. Upon perusal of the record, it appears that the order has already been passed and the same has been duly communicated.

Accordingly, the present contempt petition stands closed and the personal appearance of the respondents are dispensed with.

DR. T. AMARNATH GOUD, J

Suhanjit

RAJKUMAR Digitally signed by RAJKUMAR SUHANJIT SINGHA SUHANJIT Date: 2026.02.24 14:44:49 SINGHA +05'30'