Sri Santosh Debbarma vs The State Of Tripura And Others
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Tripura High Court

Sri Santosh Debbarma vs The State Of Tripura And Others on 9 March, 2026

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                                     HIGH COURT OF TRIPURA
                                           AGARTALA

                                           WP(C) No.143 of 2026

Sri Santosh Debbarma
                                                                            ......Petitioner(s).
                                              Versus
The State of Tripura and others
                                                                          ......Respondent(s).

For Petitioner (s) : Mr. Arijit Bhaumik, Advocate.

For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A. Mr. Debalay Bhattacharya, Senior Advocate. Mr. Agniva Chakrabarti, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

09/03/2026

Heard Mr. Arijit Bhaumik, learned counsel of the peititoner.

Mr. Mangal Debbarma, learned Addl. G.A. appears and accepts notice for respondent Nos.1 to 3.

Copy of notice is served upon the learned standing counsel of respondent No.4.

Counter-affidavit may be submitted within 4(four) weeks'.

Considered.

Let the matter be listed after 4(four) weeks'.

JUDGE

MUNN bySAHA

A SAHA 17:58:08 Date: 2026.03.10 +05'30'

Dinashree