Tripura High Court
Mr. P Roy Barman vs Mr. Debalay Bhattacharjee on 20 August, 2020
Author: Akil Kureshi
Bench: Akil Kureshi
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.292/2020
For Petitioner(s) : Mr. P Roy Barman, Advocate,
Mr. Samarjit Bhattacharjee, Advocate.
For Respondent(s) : Mr. Debalay Bhattacharjee, Govt. Advocate,
Mr. K K Pal, Advocate.
HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI _O_R_D_E_ R_ 20/8/2020 Petitioner's father expired on 8th January, 2020 when he was under
treatment at ILS Hospital, Kolkata. The petitioner is an ordinary resident of Agartala. She provided the information about the death of her father to the Registrar of Birth and Death, Agartala Municipal Corporation, respondent No.4 herein, with a request to register the death of her father. The said authority has so far not acted on such request, presumably on the ground that the death did not occur within his territorial jurisdiction. In this context, counsel for the petitioner relied on a decision of learned Single Judge of Gauhati High Court in case of Kanai Mallik Vs. State of Tripura and Ors, WP(C) No.305/2006 dated 21st December, 2006 in which it has been held that whenever such information is provided to the Registrar, he has to act on it, whether the event has occurred within his jurisdiction or not.
Notice, returnable for 18th September, 2020.Page 2 of 2
Learned Government Advocate, Mr. Debalay Bhattacharjee, waives notice on behalf of State-respondents No.1 and 2. Learned counsel Mr. K K Pal waives notice on behalf of respondents No.3 and 4.
(AKIL KURESHI), CJ Sukhendu