Sri Amal Das & 51 Ors vs The State Of Tripura & 5 Ors
2026 Latest Caselaw 1735 Tri

Tripura High Court

Sri Amal Das & 51 Ors vs The State Of Tripura & 5 Ors on 19 March, 2026

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                                                  HIGH COURT OF TRIPURA
                                                        AGARTALA
                                                   WP(C) No. 370 of 2025
        Sri Amal Das & 51 Ors.
                                                                                    ---- Petitioner(s)

                                                          Versus
        The State of Tripura & 5 Ors.
                                                                               ----Respondent(s)

For Petitioner (s) : Mr. Arijit Bhaumik, Ad.

Mrs. Ishpa Chakma, Adv.

For Respondent(s) : Mr. Samrat Sarkar, Adv.

Mr. Mangal Debbarma, Addl. GA [

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 19/03/2026

Learned Counsel Mr. Arijit Bhaumik, is present on behalf of the

petitioners.

Learned Addl. GA Mr. Mangal Debbarma, appears on behalf of the

respondents No.1, 5 & 6 as well as Mr. Samrat Sarkar, Learned Counsel

appears on behalf of the respondents No.2, 3 & 4 and submits that they

have filed their counter affidavit.

At this stage, Learned Counsel for the petitioner seeks for an

indulgence to file rejoinder.

Considered.

List the matter on 22.06.2026.

In the meantime, the petitioners may file their rejoinder,

supplying copy to the other side.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.03.19 16:31:36 +05'30'

Satabdi