Unknown vs For The
2026 Latest Caselaw 1206 Tri

Tripura High Court

Unknown vs For The on 6 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                                   HIGH COURT OF TRIPURA
                                                         AGARTALA
                                                     LA APP NO.81 OF 2025

                                          HON'BLE JUSTICE DR. T. AMARNATH GOUD
                            Present:
                            For the Appellant (s)       : Mr. B. Majumder, Deputy SGI.

                            For the Respondent(s)        : Mr. P. Gautam, Sr. G.A.

Mr. Kohinoor N. Bhattacharyya, G.A.

06.03.2026

Order

Heard Mr. B. Majumder, learned Deputy SGI appearing for the appellant.

Admit the appeal.

Issue post admission notice.

Mr. P. Gautam, learned Sr. G.A. appears for the respondent- L.A. Collector. Accordingly, no further notice needs be issued upon the said respondent. None appears for the unofficial-respondents No.1 to 5.

As such, issue post admission notice upon the unserved respondents.

Steps to be taken as expeditiously as possible. Registry to serve notice upon the unserved-respondents and file proof of service as per procedure. Learned counsel for the appellant is also at liberty to take out personal notice upon the unserved-respondents by way of RPAD or 'dasti' service and file proof of service.

Registry is directed to furnish the copy of process of 'dasti' service at the earliest preferably today.

List this matter for hearing once proof of service is filed and placed on record.

                                                                   DR. T. AMARNATH GOUD, J



   Suhanjit

RAJKUMAR      Digitally signed by
              RAJKUMAR SUHANJIT
SUHANJIT      SINGHA
              Date: 2026.03.07 15:58:42
SINGHA        +05'30'