Smt. Rina Biswas Das vs The State Of Tripura And Others
2026 Latest Caselaw 1556 Tri

Tripura High Court

Smt. Rina Biswas Das vs The State Of Tripura And Others on 14 March, 2026

                                           IN THE NATIONAL LOK ADALAT
                                              HIGH COURT OF TRIPURA
                                                    AGARTALA

                                                           WP(C) No.415 of 2025

Smt. Rina Biswas Das
                                                                                      ...... Petitioner(s)
                                                VERSUS

The State of Tripura and others
                                                                                     ...... Respondent(s)

          HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                                             ORDER

14/03/2026

On reference under Section 20(2) of the Legal Services

Authorities Act, 1987, the case is taken up today in the National Lok

Adalat held in the Court premises of High Court of Tripura.

The petitioner is absent.

From the side of the respondent, only respondent Nos.1 to

3 are present.

The matter could not be settled.

Send back the case record for placing the same before the

concerned Court in usual course.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.03.17 16:36:20 +05'30'