The State Of Tripura vs Sri Padma Mohan Tripura
2026 Latest Caselaw 1327 Tri

Citation : 2026 Latest Caselaw 1327 Tri
Judgement Date : 10 March, 2026

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Tripura High Court

The State Of Tripura vs Sri Padma Mohan Tripura on 10 March, 2026

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                                          HIGH COURT OF TRIPURA
                                             _A_G_A_R_T_A_L_A_
                                     I.A.No.01 of 2025 in W.A.No.115 of 2025

               1.The State of Tripura, represented by its Principal Secretary, Public Works
               Department RB, Govt. of Tripura, P.O. Secretariat, P.S. New Capital Complex, Dist.
               West Tripura, PIN 799010.
               2.The Deputy Secretary, Public Works Department RB, Govt. of Tripura, P.O.
               Secretariat, P.S. New Capital Complex, Dist. West Tripura, PIN 799010.
               3.The Chief Engineer, Public Works Department RB, Govt. of Tripura, P.O.
               Agartala, P.S. West Agartala, Dist. West Tripura, PIN 799001.
               4.Engineering Officer to the Chief Engineer, Public Works Department RB, Govt. of
               Tripura, P.O. Agartala, P.S. West Agartala, Dist. West Tripura, PIN 799001.
               5.The Principal Secretary, Social Welfare and Social Education Department, Govt.
               of Tripura, P.O. Secretariat, P.S. New Capital Complex, Dist. West Tripura, PIN
               799010.
                                                                                  ..........Applicant(s)
                                                      Versus
               1.Sri Padma Mohan Tripura, Son of Sri Kharendra Tripura, resident of Chatakchari,
               P.O. Sonai Bazaar, P.S. Sabroom, Dist. South Tripura, PIN 799145.
               2.Sri Dharmendra Reang, Son of Unknown, Presently serving as Junior Overseer in
               the Office of the Sub-Divisional Officer Asst. Engineer, Water Resource Sub-
               Division, Kanchanpur, Govt. of Tripura, P.O. P.S. Kanchanpur, Dist. North Tripura,
               PIN 799270.
                                                                               ..........Respondent(s)

For Applicant(s) : Mr. Dipankar Sarma, Addl. G.A. For Respondent(s) : Mr. Kawsik Nath, Advocate.

Mr. Arijit Bhaumik, Advocate.

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

=O=R=D=E=R= 10/03/2026 Counsel for the respondents states that they have no objection in

allowing the condonation petition.

Accordingly, delay is condoned.

I.A.No.01 of 2025 is allowed.

List the matter on 24.03.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ) SABYASACHI Digitally SABYASACHI signed by

BHATTACHA BHATTACHARJEE Date: 2026.03.11 RJEE 15:28:23 +05'30' Sabyasachi B