Mr. R. Dasgupta vs None
2021 Latest Caselaw 23 Tri

                                        HIGH COURT OF TRIPURA
                                              AGARTALA
                                                CRP 45 of 2020
               For Petitioner(s)           :     Mr. R. Dasgupta, Adv.
               For Respondent(s)           :     None.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 05/01/2021

Heard Mr. R. Dasgupta, learned counsel appearing for the

petitioners.

This is a petition under Article 227 of the Constitution of India

challenging the legality and propriety of the judgment dated 03.05.2019

delivered in Civil Misc.(PMP)21 of 2014. The substantive ground that has

been taken is that there is no evidence but without evidence the Additional

District Judge, Court No.4, West Tripura, Agartala has assessed the land

value. As such, the finding on the assessment requires to be interfered

with.

Having that ground into consideration, this petition is admitted

to be heard on merit.

Issue notice calling upon the respondents to show cause as to

the rule should not be issued as prayed for; and/or any other such further

order(s) shall not be passed as to this Court may deem fit and proper

having regard to the circumstances of the case.

Notice is made returnable on 05.03.2021.

Steps for service on the respondents be taken by the

petitioners within a week from today by registered post with AD.

JUDGE Sabyasachi B