Mr. K. Pandey vs Mr. S. M Chakraborty
2026 Latest Caselaw 1464 Tri

Tripura High Court

Mr. K. Pandey vs Mr. S. M Chakraborty on 12 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                          WP(C) No. 142 of 2026


  For Petitioner(s)                        :     Mr. K. Pandey, Advocate.
  For Respondent(s)                        :     Mr. S. M Chakraborty, Adv. General.
                                                 Mr. K.De, Addl. G.A.


                        HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                                   ORDER

12.03.2026 List this matter on 16.03.2026.

The respondent Nos. 2 and 3 i.e. District Magistrate &

Collector, Gomati District, Udaipur and The State Public Information

Officer, O/o the SDM, Udaipur, Gomati District, respectively shall be

present in Court on the next date i.e. 16.03.2026 at sharp 10:30 AM along

with their explanations for not performing their obligatory duties as RTI

Officer and as RTI appellate authority.

Accordingly, the personal appearance of Secretary, Revenue

Department, Govt. of Tripura, is hereby dispensed with.

DR. T. AMARNATH GOUD, J

Paritosh

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH 17:30:02 +05'30' Date: 2026.03.12