Shri Manoranjan Debbarma vs The State Of Tripura
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Tripura High Court

Shri Manoranjan Debbarma vs The State Of Tripura on 13 March, 2026

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                         HIGH COURT OF TRIPURA
                               AGARTALA

                            WP(C) No.81 of 2024

Shri Manoranjan Debbarma,
S/O. Lt. Surjya Mohan Debbarma,
Resident of Chinta Ram Sardar Para,
P.O. Yakharai Bazar, P.S. Kalyanpur,
District- Khowai,
At present: Krishnanagar,
Near TRTC Chowmuhani, Agartala,
P.O. Agartala, District- West Tripura.
                                                           ......Petitioner(s).
                               Versus
1. The State of Tripura,
Represented by the Secretary,
Secretariat, Agartala,
P.S.- New Capital Complex,
P.O.- Agartala Secretariat, West Tripura, Pin- 799010.

2. Tripura Tribal Area Autonomous District Council,
Represented by the Chief Executive Officer,
Khumulwng, West Tripura, Pin- 799035.

3. The Chief Executive Officer (Administration),
Tripura Tribal Areas Autonomous District Council,
Khumulwng, West Tripura, Pin- 799035.

4. The Addl. Chief Executive Officer (Administration),
Tripura Tribal Areas Autonomous District Council,
Khumulwng, West Tripura, Pin- 799035.

5. The Executive Officer (Administration),
Tripura Tribal Areas Autonomous District Council,
Khumulwng, West Tripura, Pin- 799035.
                                                         ......Respondent(s).

For Petitioner (s) : Mr. Deba Ranjan Chowdhury, Senior Advocate.

Mr. Sujoy Sarkar, Advocate.

For Respondent(s) : Mr. Bhaskar Debbarma, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

13/03/2026

Heard Mr. Deba Ranjan Chowdhury, learned senior counsel assisted by Mr. Sujoy Sarkar, learned counsel appearing for the petitioner

and Mr. Bhaskar Debbarma, learned counsel, who is representing respondents-TTAADC.

During hearing, Mr. Ranjan Chowdhury, learned senior counsel submits that the petitioner intends to withdraw this writ petition with liberty to submit a fresh writ petition in this regard.

Considered the submission.

The writ petition is dismissed on being withdrawn by the petitioner. Liberty is given to the petitioner, to approach the appropriate forum ventilating his grievances, if any, in accordance with law.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 17:48:22 +05'30' Date: 2026.03.13

Dinashree