Smt. Anjali Choudhury & 8 Ors vs In-Charge
2023 Latest Caselaw 676 Tri

                              HIGH COURT OF TRIPURA
                                     AGARTALA
                                  IA NO.01 OF 2023
                              In LA.App. No.79 of 2023

  Smt. Anjali Choudhury & 8 Ors.                                   Applicant(s)

                                       Versus

  In-Charge, HR-IR, ONGC Ltd & Anr.                                Respondent(s)



  For Applicant(s)             :       Mr. P.K Pal, Advocate.
                                       Ms. M. Majumder, Advocate

  For Respondent(s)            :       Mr. P. Gautam, Advocate




                 HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                         ORDER

23.08.2023

This is an application filed under section 5 of the Limitation Act for condoning delay of 405 days in filing the appeal under Section 54 of the Land Acquisition Act, 1894 against the Judgment dated 16.12.2019 in Misc(LA) 05 of 2010 passed by LA Judge, Sonamura sepahijala District.

Heard Mr.P.K Pal, learned counsel along with Ms. M. Majumder, learned counsel appearing for the appellant-applicants. Also heard Mr. P.Gautam learned counsel for the respondents.

For the reasons stated in the application and those made out

before us during the course of arguments, delay caused in preferring the

appeal is condoned.

With the above observation and direction, the present

interlocutory application stands allowed and thus disposed off.

                                                                             JUDGE




  Paritosh


                          Digitally signed by RAJKUMAR
RAJKUMAR        SUHANJIT SINGHA

SUHANJIT SINGHA Date: 2023.08.25 16:36:19 +05'30'