Present vs For The
2023 Latest Caselaw 463 Tri

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                           HIGH COURT OF TRIPURA
                                  AGARTALA
                               IA NO.02 OF 2023
                           IN LA APP NO.47 OF 2023

             HON'BLE MR. JUSTICE T. AMARNATH GOUD

  Present:
  For the Appellant-Applicant(s)        : Mr. N. Majumder, Advocate.

  For the Respondent(s)                 : Mr. U.K. Majumder, Advocate.

30.05.2023

Order

This present application has been filed under Section 5 of

the Limitation Act for condonation of delay of 40 days in preferring

the appeal under Section 54 of the Land Acquisition Act, 1894

against the Judgment and award dated 20.08.2022 passed by the

learned Court of Land Acquisition Judge, West Tripura at Agartala

Court No.4 in Case No. Misc. (L.A.) No.24 of 2017.

Heard Mr. N. Majumder, learned counsel appearing for the

appellant-applicant as well as Mr. U.K. Majumder, learned counsel

appearing for the respondent No.1.

Mr. U.K. Majumder, learned counsel appearing for the

respondent submits that he does not oppose this present

interlocutory application.

Accordingly, this present interlocutory application is

allowed as unopposed.

JUDGE

suhanjit