Shri Priyankar Biswas And Ors vs The State Of Tripura And Ors
2026 Latest Caselaw 1728 Tri

Tripura High Court

Shri Priyankar Biswas And Ors vs The State Of Tripura And Ors on 19 March, 2026

                      HIGH COURT OF TRIPURA
                            AGARTALA

                         WP(C) No.196 of 2022
Shri Priyankar Biswas and Ors.
                                                             ......Petitioner(s)
                                   Versus
The State of Tripura and Ors.
                                                                ....Respondent(s)

                         WP(C) No.250 of 2022
Shri Dipankar Bhowmik
                                                             ......Petitioner(s)
                                   Versus
The State of Tripura and Ors.
                                                                ....Respondent(s)
                                WP(C) No.298 of 2022

Shri Kalyanbrata Bhadra and Anr.
                                                             ......Petitioner(s)
                                   Versus
The State of Tripura and Ors.
                                                                ....Respondent(s)

                         WP(C) No.714 of 2022
Shri Prasenjit Das
                                                       ......Petitioner(s)
                                   Versus
The State of Tripura and Ors.
                                                                ....Respondent(s)

                         WP(C) No.832 of 2022
Shri Partha Baidya
                                                       ......Petitioner(s)
                                   Versus
The State of Tripura and Ors.
                                                                ....Respondent(s)

                                WP(C) No.92 of 2025
Shri Rana Nath
                                                             ......Petitioner(s)
                                   Versus
The State of Tripura and Ors.
                                                                ....Respondent(s)

                         WP(C) No.206 of 2025
Shri Sourav Majumder
                                                      ......Petitioner(s)
                                   Versus
The State of Tripura and Ors.
                                                                ....Respondent(s)

                         WP(C)No.536 of 2025
Shri Chiranjit Nath
                                                       ......Petitioner(s)
                                   Versus
The State of Tripura and Ors.
                                                           ....Respondent(s)
                                                            -2-




                For Petitioner(s)                   :    Mr. S. Deb, Sr. Adv.
                                                         Mr. A. Baran, Adv.
                                                         Ms. R. Purkayastha, Adv.
                                                         Mr. M. Debnath, Adv.
                                                         Mr. S. Bhowmik, Adv.
                                                         Ms. D. Chakraborty, Adv.

                For Respondent(s)                   :    Mr. S. Chakraborty, Advocate General
                                                         Mr. K. De, Addl. G.A
                                                         Ms. P. Chakraborty, Adv.
                                                         Mr. R. Saha, Adv.

                               HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                 ORDER

19.03.2026 Heard Mr. S. Deb, learned senior counsel assisted by Mr. A. Baran, learned counsel along with Ms. R. Purkayastha, learned counsel, Mr. M. Debnath, learned counsel, Mr. S. Bhowmik, learned counsel and Ms. D. Chakraborty, learned counsel appearing for the petitioners in the batch of these writ petitions.

Argument from the side of the petitioners is closed. Mr. S. Chakraborty, learned Advocate General has sought for an adjournment as another opportunity to argue the matter.

Considered.

List this matter on 03.04.2026 for hearing from the side of the respondents and reply by the petitioners. On that day invariably the parties are to remain ready for concluding part of hearing.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2026.03.19 18:31:46 +05'30'

Sujay