Shri Kharendra Reang vs The State Of Tripura
2026 Latest Caselaw 1883 Tri

Tripura High Court

Shri Kharendra Reang vs The State Of Tripura on 25 March, 2026

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                                                          HIGH COURT OF TRIPURA
                                                            _A_G_A_R_T_A_L_A_
                                                             WP(C) No. 185 of 2026

                     Shri Kharendra Reang,
                     S/O. Lt. Rambabu Reang, Resident of Dhuma cherra, Ps. Dhuma cherra,
                     District- Dhalai, presently residing at C/O Amulya Kr. Reang, Khakchang
                     Residential Complex, Nandan Nagar, Agartala, Tripura (w) 799006,

                                                                                                  .......Petitioner(s)
                                                                     - VERSUS -
                     1. The State of Tripura,
                     Represented by the Director of Agriculture and Farmer's Welfare, Govt. of
                     Tripura, Krishi Bhavan, Agartala, West Tripura, Pin-799001.
                     2. The Director of Agriculture and Farmer's Welfare,
                     Govt. of Tripura, Krishi Bhavan, Agartala, West Tripura, Pin-799001

                                                                                       ..........Respondent(s)

For Petitioner(s) : Mr. Prabal Kumar Ghosh, Advocate,

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

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO

=O=R=D=E=R=

25/03/2026 Counsel for the petitioner seeks to withdraw this Writ Petition.

Accordingly, the Writ Petition is dismissed as withdrawn.

Pending application(s), if any, also stands disposed of.

(M.S. RAMACHANDRA RAO, CJ)

Manti D/B

SIDDHARTHA Digitally signed by SIDDHARTHA LODH LODH Date: 2026.03.25 10:22:40 +02'00'