Chandra Kumar Debbarma And Anr vs The State Of Tripura And Ors
2026 Latest Caselaw 2085 Tri

Tripura High Court

Chandra Kumar Debbarma And Anr vs The State Of Tripura And Ors on 31 March, 2026

                                                 HIGH COURT OF TRIPURA
                                                       AGARTALA

                                                     WP(C)No.200 of 2026

Chandra Kumar Debbarma and Anr.
                                                                                     ....Petitioner(s)
                                                             Versus

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

For Petitioner(s) : Mr.Koomar Chakraborty, Advocate.

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

Mr. K.Deb, Advocate.

Mr. A.Chakraborty, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

31.03.2026

Ld. Addl. GA. Mr. Mangal Debbarma appears and accepts notice for Respondent Nos. 1 to 4.

Ld Counsel, Mr. K. Deb appears and accepts notice for Respondent No.5 and Ld. Counsel, Mr. A. Chakraborty appears and accepts notice for Respondent No.6.

All Ld. Counsel for the Respondents, have sought for time to submit Counter Affidavit.

Considered.

List the matter after 4 weeks.

JUDGE

Saikat Sarma RUDRADEEP Digitally signed by RUDRADEEP BANERJEE

BANERJEE Date: 2026.03.31 17:05:03 +05'30'