For vs For
2021 Latest Caselaw 1005 Tri

                    HIGH COURT OF TRIPURA
                           AGARTALA
                         IA No.1 of 2021
                     In LA APP No.43 of 2021

For Applicant(s)      :    Mr. K. Nandi, Adv.

For Respondent(s)     :    Mr. K. De, Addl. G.A.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

29/09/2021

Heard Mr. K. Nandi, learned counsel appearing for the

applicant.

This is an application under Section 5 of the Limitation Act

for condoning the delay of 197(one hundred and ninety seven)

days. But according to the Stamp Reporter's report the actual

delay is 194(two hundred and two) days in filing the appeal

under Section 54 of the Land Acquisition Act from the judgment

and award dated 12.06.2019 delivered in Misc (LA) 27 of 2014 by

the Land Acquisition Judge, Sepahijala District, Sonamura.

Issue notice calling upon the respondents to show cause as

to why the delay of 194(two hundred and two) 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 26.11.2021.

Since Mr. K. De, learned Addl. G.A. appears and waives

notice for the respondents No.7 & 8, as such no formal notice

needs be issued on those respondents. However, the applicant

shall take steps for service of notice on the remaining

respondents by registered post with A.D. within a week from

today.

JUDGE

Moumita