Mr. R. Dasgupta vs None
2021 Latest Caselaw 24 Tri

                                        HIGH COURT OF TRIPURA
                                              AGARTALA
                                                CRP 03 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 13.05.2019

delivered in Civil Misc.(PMP)42 of 2014. The substantive ground that has

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

Judge, West Tripura, Agartala has assessed the land value and as such, the

finding on the purported 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

why the revision petition should not be admitted 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 12.02.2021.

Steps for service on the respondents be taken by the

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

JUDGE Sabyasachi B