For vs For
2023 Latest Caselaw 295 Tri

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                      HIGH COURT OF TRIPURA
                        _A_G_A_R_T_A_L_A_
                            L.A. App. No.02 of 2018
For Appellant(s)       :   Mr. A. De, Advocate.
For Respondent(s)      :   Mr. P. B. Singh, Advocate.

HON'BLE THE CHIEF JUSTICE (ACTING) _O_ R_ D_ E_ R_ 11/04/2023 Heard Mr. A. De, learned counsel appearing for the appellant. Also heard Mr. P. B. Singh, learned counsel appearing for the respondents.

This application has been filed under Section-54 of the Land Acquisition Act, 1894 against the judgment and order dated 19.09.2016 passed by the learned Land Acquisition Judge, Court No.2, Gomati, Udaipur, in connection with case No. Misc. (L.A) 68 of 2014.

In the midst of hearing, learned counsel appearing for the parties have represented that the subject matter of this appeal is already covered by a batch of appeals which have been filed challenging the said order and the orders of the learned Court below have been confirmed.

Accordingly, the present appeal is also disposed of in terms of the judgment and order as placed on record. Registry is directed to enclose a copy of the judgment and order along with this order.

CHIEF JUSTICE (ACTING)

A. Ghosh