AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel of both sides.
[2] Mr. Tapash Datta Majumder, learned senior counsel submits that a notification was issued by the State Election Commission on 30.10.2026 for the purpose of declaration of general election in respect of Agartala Municipal Corporation and Municipal Councils of Dharmanagar, Kailashahar, Kumarghat, Ambassa, Khowai, Teliamura, Ranirbazar, Mohanpur, Bishalgarh, Melaghar, Udaipur, Santirbazar and Belonia and Nagar Panchayats of Panisagar, Kamalpur, Jirania, Sonamura, Amarpur, Sabroom and Bishramganj.
[3] It is the grievance of the petitioners that, particularly in Jirania, Ranirbazar, Mohanpur, Santirbazar and Kamalpur, a fearful environment has been created by certain miscreants led by the party in power and they are also obstructing the intending candidates sponsored by petitioner No.1 for which they are not being able to submit their nomination papers. In respect of certain occurrence in Mohanpur, Kamalpur and Jirania, some FIRs have also been lodged to the police.
[4] Mr. Majumder, learned senior counsel, referring to the notification dated 30.10.2026, submits that the last date of submission of nomination papers is 06.11.2026 (i.e., today), up to 3:00 p.m. Learned senior counsel, therefore, presses for an order directing the police to make adequate security arrangements so that the intending candidates may submit their nomination papers smoothly to the respective Returning Officers.
[5] Mr. Saktimoy Chakroborty, learned Advocate General appearing for the respondent Nos.1 to 7, submits that whenever any FIR has been submitted in the concerned police station, the police have taken proper action and registered the cases. He further submits that the matter is not now under the ceasing of the State Government, rather the Election Commission is exercising control over the connected issues regarding election process after issuance of the notification dated 30.10.2026 and said election commission has not been notified yet. Learned Advocate General also denies the allegations of any sort of physical assault or threat administered upon any of the intending candidates of the petitioner No.1 as alleged.
[6] Court has considered the submissions of both sides.
[7] It is a fact that the date of submission of nomination papers is 06.11.2026 (i.e., today). It is also the democratic right of the candidates to contest in the election.
[8] Considering all these aspects, and the urgency of the situation, this Court without making any observation on the merits of the petition, directs the Director General of Police to make necessary arrangements for adequate security and to ensure that the intending candidates sponsored by petitioner No.1 are able to submit their nomination papers today without any hindrance in the five concerned sub-divisions, i.e., Jirania, Ranirbazar, Mohanpur, Shantirbazar and Kamalpur sub-divisions.
[9] Mr. Dipankar Sarma, learned Addl. G.A. is requested to communicate this order verbally to the DGP, Tripura, immediately for compliance.
[10] A copy of the order be furnished to the learned counsel of both sides and copy of the order also be sent to the DGP without delay.
[11] As agreed by both sides, the writ petition is disposed of accordingly in abovesaid terms.