Shri Tapas Ranjan Roy vs The State Of Tripura And Others
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Tripura High Court

Shri Tapas Ranjan Roy vs The State Of Tripura And Others on 24 March, 2026

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                                 HIGH COURT OF TRIPURA
                                       AGARTALA

                                       WP(C) No.5 of 2026

 Shri Tapas Ranjan Roy
                                                                          ......Petitioner(s).
                                         Versus
 The State of Tripura and others
                                                                   ......Respondent(s).

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

Mr. Samarjit Bhattacharjee, Advocate.

For Respondent(s) : Mr. Sayan Ghosh, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

24/03/2026

Counter-affidavit have been submitted by all the respondents.

The writ petition is admitted for hearing.

Rejoinder, if any, may be submitted within 2(two) weeks'.

List this matter for hearing after 4(four) weeks'.

JUDGE

MUNN Digitally signed by MUNNA SAHA

A SAHA 14:40:42 +05'30' Date: 2026.03.25

Dinashree