Mr. U. K. Majumder vs None
2021 Latest Caselaw 1030 Tri

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                       HIGH COURT OF TRIPURA
                         _A_G_A_R_T_A_L_A_
                              CRP. No. 69 of 2021
For Petitioner(s)      :    Mr. U. K. Majumder, Advocate.
                            Mr. R. G. Chakraborty, Advocate.
For Respondent(s)       :   None.

HON'BLE MR. JUSTICE ARINDAM LODH _O_ R_ D_ E_ R_ 05/10/2021 Heard Mr. U. K. Majumder, learned counsel alongwith Mr. R. G. Chakraborty, learned counsel appearing for the petitioners.

This petition has been filed under Article-227 of Constitution of India for setting aside the order dated 17.02.2020, passed by the learned L.A. Judge, West Tripura, Agartala, Court No.4, arising out of Misc (L.A) 61 of 2013, whereby the learned court below had dismissed the application of the petitioners for correction of the judgment.

Having considered the arguments rendered by the learned counsel appearing for the petitioners, in my opinion, the petitioners may have other course of action. The original judgment and award may suffer from some illegalities. This Court in exercise of its jurisdiction under Article-227 of Constitution of India will not modify the judgment, if it suffers from any error of law.

Accordingly, this review application filed under Article-227 of Constitution of India stands dismissed. However, the petitioners are given liberty to take appropriate steps in accordance with law.

In view of the above, the instant review petition stands disposed.

JUDGE

A. Ghosh