For vs For
2021 Latest Caselaw 1034 Tri

                    HIGH COURT OF TRIPURA
                            AGARTALA
                         IA No.01 of 2021
                     In LA APP No.36 of 2021

For Applicant(s)         :   Mr. T. Chakraborty, Adv.

For Respondent(s)        :   Ms. N. Chakma Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

05/10/2021

Heard Mr. T. Chakraborty, learned counsel appearing for

the applicant.

This is an application under Section 5 of the Limitation Act

for condoning the delay of 714(seven hundred and fourteen)

days in preferring the appeal under Section 54 of the Land

Acquisition Act, 1894 from the judgment and award dated

13.05.2019 delivered in Misc.(L.A.)11 of 2016. According to the

Stamp Reporter's report the delay however is 235(two hundred

and thirty five) days.

Issue notice calling upon the respondents to show cause as

to why the delay of 235(two hundred and thirty five) days in

preferring the appeal, as stated, shall not be condoned as prayed

for; and/or any other order(s) shall not be passed as to this

Court may deem fit and proper in the circumstances of the case.

Notice is made returnable on 29.11.2021.

Since Ms. N. Chakma Saha, learned counsel appears and

waives notice for the respondent No.4, no formal notice needs be

issued on that respondent. However, the steps for service of

notice on the remaining respondents shall be taken by the

applicant by registered post with A.D. within 08.10.2021.

JUDGE

Moumita