For vs For
2021 Latest Caselaw 983 Tri

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                                       HIGH COURT OF TRIPURA
                                               AGARTALA
                                   I.A.01 of 2021 in L.A.APP.49 of 2021
               For Applicant(s)          :      Ms. P. Dhar, Adv.
               For Respondent(s)         :      None.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 28/09/2021 Heard Ms. P. Dhar, learned counsel appearing for the applicant. This is an application under Section 5 of the Limitation Act for condoning the delay of 655 (Six Hundred Fifty Five) days in preferring the appeal under Section 54 of the Land Acquisition Act, 1894 from the judgment and award dated 06.06.2019 delivered in Misc. (L.A) 02 of 2011 by the Land Acquisition Judge, Sepahijala District, Sonamura.

According to the stamp reporter's report, the delay in filing the appeal has been determined to be 201(Two Hundred One) days.

Issue notice calling upon the respondents to show cause as to why the delay of 655 (Six Hundred Fifty Five) days [according to the stamp reporter's report, delay in filing the appeal has been determined to be 201(Two Hundred One) 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 17.11.2021.

Steps for service of notice on the respondents shall be taken by the appellant-applicant within a week from today by registered post with A.D.

JUDGE

Sabyasachi B