Donland Koloi vs The State Of Tripura And 6 Others
2026 Latest Caselaw 1760 Tri

Tripura High Court

Donland Koloi vs The State Of Tripura And 6 Others on 20 March, 2026

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                                   HIGH COURT OF TRIPURA
                                         AGARTALA
                                      WP(C) No.32 of 2026
         Donland Koloi
                                                                 ---Petitioner(s)
                                            Versus

         The State of Tripura and 6 Others
                                                              ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Ms. Pragya Saha, Adv.

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

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 20/03/2026

Learned Senior Counsel, Mr. P. Roy Barman assisted by

Learned Counsel, Ms. P. Saha is present for the petitioner.

Learned Addl. G.A., Mr. M. Debbarma appears for the

respondents and seeks time to file counter-affidavit.

Request is considered.

List the matter on 29.06.2026.

No further time will be granted.

JUDGE

Amrita

AMRITA DEB AMRITA DEB Date: 2026.03.20 17:36:04 +05'30'