Khokan Debnath & 75 Ors vs The State Of Tripura & 2 Ors
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Tripura High Court

Khokan Debnath & 75 Ors vs The State Of Tripura & 2 Ors on 17 March, 2026

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                           WP(C).No.450 of 2025
Khokan Debnath & 75 Ors.
                                                             ---- Petitioner(s)
                                             Versus

The State of Tripura & 2 Ors.

                                                           ----Respondent(s)

For Petitioner(s) : Mr. Tarini Kamakhya Nayak, Adv.

For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

17.03.2026

Learned Counsel for the petitioner, Mr. Tarini. K. Nayak

is present and seeks adjournment on the ground that on the

similar subject matters in issue one case is pending before the

Hon'ble Supreme Court of India which is yet to be finalized. So,

Learned Counsel requested before the Court to adjourn the case

sine die till disposal of that matter.

Learned Addl. G.A., Mr. M. Debbarma is also present

for the State-respondent and shared the same view.

Considered.

Let the case be adjourned sine die till disposal of the

matter by the Hon'ble Supreme Court.

Further liberty is given to the petitioner to take

appropriate step in due course of time.

                                                                 JUDGE


PURNITA DEB    DEB
               Date: 2026.03.18 11:31:24
               +05'30'
Purnita