Shri Hiralal Das vs The State Of Tripura And Ors
2026 Latest Caselaw 1765 Tri

Tripura High Court

Shri Hiralal Das vs The State Of Tripura And Ors on 20 March, 2026

                                       HIGH COURT OF TRIPURA
                                             AGARTALA

                                          WP(C)No.177 of 2026

Shri Hiralal Das
                                                                            ....Petitioner(s)
                                                  Versus

The State of Tripura and Ors.
                                                                          ....Respondent(s)

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

Ms. Ishpa Chakma, Advocate.

For Respondent(s) : Mr. P.Gautam, Sr. GA.

Mr. A.Chakraborty, Advocate.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

20.03.2026

Heard Ld. Counsel Mr. A.Bhaumik for the petitioner.

Ld. Sr. GA, Mr. P. Gautam appears and accepts notice for Respondent Nos. 1 and 2.

Ld. Counsel Mr. A. Chakraborty appears and accepts notice for Respondent No.6.

Issue notice upon Respondent Nos. 3 to 5 by registered post with AD along with the Notice of IA No.1 of 2026.

Process has to be submitted within 7 days.

Meanwhile appearing Respondents may submit the Counter Affidavit in both the cases.

List the matter in usual course after the service of notice is completed.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.03.20 15:42:59 +05'30'

Saikat Sarma