Unknown vs For The
2026 Latest Caselaw 1218 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
                                                          IA NO.01 OF 2025
                                                      IN LA APP NO.14 OF 2026

                                            HON'BLE JUSTICE DR. T. AMARNATH GOUD
                          Present:
                          For the Applicant (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 applicant.

Issue notice upon the respondents.

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.

Notices to be issued 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.

List this matter 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 15:53:24

SINGHA       +05'30'