For vs Mr. S. S. Debnath
2022 Latest Caselaw 441 Tri

                                  HIGH COURT OF TRIPURA
                                        AGARTALA

                                      RSA 16 of 2022

        For Appellant(s)                          : Mr. D. K. Biswas, Sr. Adv.
                                                    Mr. S. S. Debnath, Adv.
        For Respondent(s)                         : None.

                     HON‟BLE MR. JUSTICE T. AMARNATH GOUD

                                            ORDER

12.04.2022

Heard Mr. D. K. Biswas, learned senior counsel for the

appellant.

Admit.

Call for records.

The following substantial question of law will be determined

at the time of hearing.

"Whether the Judgment and Decree of the Courts below are perverse for not deciding on evidence the question of "possession" of the entire „A‟ Schedule land in spite of assertion and denial of this fact by the parties in their pleading."

The appellant is at liberty to take out personal notice on the

respondents by way of RPAD and file proof service thereafter.

Registry is also directed to issue notice to the respondents

and file proof of service.

List the matter for hearing immediately after the

preparation of the paper-book in its usual course.

JUDGE Dipak