For vs For
2021 Latest Caselaw 1006 Tri

                    HIGH COURT OF TRIPURA
                           AGARTALA
                         IA No.1 of 2021
                     In LA APP No.41 of 2021

For Applicant(s)      :    Mr. B. N. Majumder, Sr. Adv.

                           Mr. T. Chakraborty, Adv.

For Respondent(s)     :    None

HON'BLE MR. JUSTICE S. TALAPATRA

Order

29/09/2021

Heard Mr. B. N. Majumder, learned senior counsel assisted

by 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 610(six hundred and ten) days. But

according to the Stamp Reporter's report the actual delay is

120(one hundred and twenty) days in filing the appeal under

Section 54 of the Land Acquisition Act from the judgment and

award dated 26.08.2019 delivered in Misc (LA) 05 of 2016 by the

Land Acquisition Judge, Sepahijala District, Sonamura.

Issue notice calling upon the respondents to show cause as

to why the delay of 610(six hundred and ten) 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.

Steps for service of notice on the respondents be taken by

the applicant within a week from today by registered post with

A.D.

JUDGE

Moumita