Sri Sukanta Chanda vs The State Of Tripura
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Tripura High Court

Sri Sukanta Chanda vs The State Of Tripura on 31 March, 2026

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                                                              HIGH COURT OF TRIPURA
                                                                _A_G_A_R_T_A_L_A_
                                                                  WA No. 39 of 2025

                          Sri Sukanta Chanda,
                          S/o. Lt. Sudhangshu Chanda R/o. Vill. Subhas Nagar, P.O and P.S.
                          Kanchanpur, Dist. North Tripura, Pin. 799270.
                                                                                   ........Appellant(s)
                                                      VERSUS
                          1. The State of Tripura,
                          To be represented by the Principal Secretary, Revenue Department, Govt. of
                          Tripura, P.S. New Capital Complex, Agartala, West Tripura, PIN. 799010.
                          2. The Principal Secretary,
                          Revenue Department, Govt. of Tripura, P.S New Capital Complex, Agartala,
                          West Tripura, PIN 799010.
                          3. The DM and Collector,
                          North Tripura, Dharmanagar, P.o and P.S Dharmanagar, Dist North Tripura,
                          Pin 799250.
                          4. The SDM, Kanchanpur, P.o and P.S Kanchanpur, Dist North Tripura, Pin
                          799270.
                          5. The Principal Secretary,
                          Finance Department, Govt. of Tripura, P.O Kunjaban, P.S New Capital
                          Complex, Dist West Tripura, Pin 799006.
                                                                                 .......Respondent(s)

For Appellant(s) : Mr. P Roy Barman, Sr. Advocate, Ms. Aradhita Debbarma, Advocate.

For Respondent(s) : Mr. S M Chakraborty, Advocate General, Mr. Dipankar Sharma, Addl GA, Mrs. Pinki Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT =O=R=D=E=R=

31.03.2026

Counsel for the appellant seeks to withdraw the Writ Appeal in

view of the fact that the respondents have given the alternative relief, as

prayed for, by the appellants, vide the Memorandum dt.17.01.2026.

Permitted to do so.

The Writ Appeal is disposed of as withdrawn.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Manti D/B

SIDDHARTHA LODH LODH Date: 2026.03.31 13:38:07 +05'30'