Sri Gopal Debnath vs Sri Nabadwip Chandra Das And Anr
2023 Latest Caselaw 498 Tri

                      HIGH COURT OF TRIPURA
                            AGARTALA

                            RSA No.17 of 2023

  Sri Gopal Debnath
                                                                ---Appellant(s)
                             Versus
  Sri Nabadwip Chandra Das and Anr.
                                                                ---Respondent(s)

For Appellant(s) : Mr. D. K. Daschaudhury, Advocate For Respondent(s) : None

HON'BLE MR. JUSTICE ARINDAM LODH

Order 03/07/2023 Heard Mr. D. K. Daschaudhury, learned counsel appearing for the appellant.

The instant second appeal is admitted on the following substantial questions of law:

1. Whether a civil suit is maintainable when a revenue proceeding is pending for cancellation of the allotment order grated in favour of the respondents?

2. Whether the findings and decisions of learned Courts below suffer from any perversity?

3. Any other substantial question of law as may be formulated during hearing?

Any other substantial question of law shall be framed at the time of hearing.

Issue usual notice.

Notice is made returnable within 6(six) weeks. The appellant shall take steps for causing service of notice upon the respondents by registered post with A/D within 3(three) days.

Considering prima facie grounds in the present second appeal, the operation of the impugned judgment and order dated 31.03.2023 passed by the first appellate court shall remain stayed.

Call for the LCRs.

List the matter on 21.08.2023.

                                                                    JUDGE




SAIKAT Digitally signed
       by SAIKAT KAR

KAR    Date: 2023.07.04
       16:28:02 +05'30'



  Rohit