Mr. Raju Datta vs None
2021 Latest Caselaw 260 Tri

                          HIGH COURT OF TRIPURA
                                AGARTALA
                                CRP 60/2019
                                 PRESENT
For Petitioner(s)          :      Mr. Raju Datta, Advocate
For Respondent(s)          :      None

HON'BLE MR. JUSTICE ARINDAM LODH Order 01/03/2021

Heard Mr. Raju Datta, learned counsel for the petitioner. None appears for the respondents.

Mr. Raju Datta, learned counsel by filing the instant petition has challenged the order dated 24.04.2013 wherein the learned Executing Court had rejected the petition of the Judgment-Debtor-petitioners alleging that excess land has been given in favour of the Decree Holders and the Survey Commissioner went beyond the decree while executing the decree.

The case was instituted in the year 1984.

The judgment and decree when passed in favour of the Decree Holders and confirmed by all the superior Courts, the ground urged by Mr. Raju Datta, learned counsel, in this revision petition cannot be entertained for the reason that if excess land is given in favour of the Decree Holders, then, the petitioners have to file appropriate application before appropriate forum. This cannot be the ground to accept the present revision petition.

Accordingly, the instant revision petition stands rejected.

JUDGE

Saikat