Shri Samir Ranjan Barman vs The Agartala Municipal Corporation
2026 Latest Caselaw 96 Tri

Tripura High Court

Shri Samir Ranjan Barman vs The Agartala Municipal Corporation on 20 January, 2026

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                   IA No.01/2025 in WA No.52 of 2025
Shri Samir Ranjan Barman, S/o Late Sudhir Ranjan Barman, a resident of 38,
Akhaura Road, P.O. Agartala, P.S. West Agartala, District- West Tripura, PIN-
799001
                                                .........Applicant/Appellant(s);
                                  Versus
1. The Agartala Municipal Corporation, Body Corporate created under Tripura
Municipal Act, 1994 having its Head Office at City Centre Complex, Paradise
Chowmuhani, P.O. Agartala, P.S. West Agartala, District- West Tripura, PIN-
799001, represented by the Commissioner, Agartala Municipal Corporation
2. The Municipal Commissioner, Agartala Municipal Corporation, City Centre
Complex, Paradise Chowmuhani, P.O. Agartala, P.S. West Agartala, District-
West Tripura, PIN-799001
3. The Assistant Municipal Commissioner, Central Zone, City Centre Complex,
Paradise Chowmohani, P.O. Agartala, P.S. West Agartala, District- West
Tripura, PIN-799001
4. Smti. Bhabani Chakraborty @ Bhattacharjee, W/o Late Dipankar
Chakraborty, 38, Akhaura Road, P.O. Agartala, P.S. West Agartala, District-
West Tripura, PIN-799001
                                                       .........Respondent(s)

For Applicant/Appellant(s) : Mr. Sujoy Sarkar, Advocate, Mr. Suman Bhattacharjee, Advocate.

For Respondent(s) : Mr. Purusuttam Roy Barman, Sr. Advocate, Mr. Samarjit Bhattacharjee, Advocate, Mr. Arijit Bhaumik, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 20/01/2026

Heard both sides.

This interlocutory application is filed to condone delay of 48 days

in filing the Writ Appeal arising out of judgment of the learned Single Judge.

In the affidavit filed in support of this application, it is stated that

the judgment of the learned Single Judge was received on 19.02.2025, and

thereafter the appellant, who is 82 years old, had some physical discomfort and

could not immediately contact his advocate, and he was able to do so only in

April, 2025, and thereafter the appeal came to be filed.

Since the delay in the matter is not much, and since the appellant is

a senior citizen of 82 years, we see no reason to disbelieve the cause given by

the appellant for not filing the appeal within time.

Therefore, this application is allowed, and delay in filing the

appeal is condoned.

List the appeal [WA No.52/2025] for admission on 11.02.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.01.20 14:34:35 +05'30'