Sri Joydip Roy & 16 Ors vs The State Of Tripura & 3 Ors
2026 Latest Caselaw 1671 Tri

Tripura High Court

Sri Joydip Roy & 16 Ors vs The State Of Tripura & 3 Ors on 17 March, 2026

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                           WP(C).No.472 of 2025
    Sri Joydip Roy & 16 Ors.

                                                          ---- Petitioner(s)

                                       Versus


    The State of Tripura & 3 Ors.

                                                        ----Respondent(s)

For Petitioner(s) : None.

For Respondent(s) : Mr. Karnajit De, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

17.03.2026

None has appeared for the petitioner when the matter

is taken up.

Learned Addl. G.A., Mr. K. De appeared on behalf of

the State-respondent and submitted that the State has filed their

counter-affidavit.

Pleadings are completed.

So, list the matter on 19.06.2026 for hearing.

JUDGE

PURNITA DEB Digitally signed by PURNITA DEB Date: 2026.03.18 11:31:56 +05'30'

Purnita