Present vs For The
2021 Latest Caselaw 1117 Tri

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                         HIGH COURT OF TRIPURA
                              AGARTALA
                           RSA NO.21 OF 2021

           HON'BLE MR. JUSTICE T. AMARNATH GOUD

Present:
For the Appellant(s)                 : Mr. D.K. Biswas, Sr. Advocate.
                                       Mr. G.K. Nama, Advocate.

For the Respondent(s)                : None.

16.11.2021

Order

Heard Mr. D.K. Biswas, learned Sr. counsel assisted by Mr. G.K.

Nama, learned counsel appearing for the appellants.

The appeal is admitted for hearing on the following substantial

question of law:-

"Whether the judgment and decree of the learned First Appellate Court suffers perversity to the effect of upholding the judgment and decree of the learned Trial Court giving declaration on the subject on which jurisdiction of the Civil Court is barred? Because, settling the disputes regarding revenue records of rights is purely under the jurisdiction of the revenue Courts under Section 95 of the TLR & LR Act, 1960, on which jurisdiction of the civil Courts is barred under Section 188 of the said Act?"

Call for the records of the Court below.

Issue usual notice.

Petitioner is at liberty to take out the personal notice, and file proof of service.

List the matter on 14.12.2021.

JUDGE

suhanjit