The Union Of India And Another vs Abdul Khalek And Others
2023 Latest Caselaw 876 Tri

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                          HIGH COURT OF TRIPURA
                                AGARTALA

                I.A. No.4 of 2023 in WA No.129 of 2022(D/O)

The Union of India and another
                                                           ......... Applicant(s)
                             VERSUS
Abdul Khalek and others
                                                           ...... Respondent(s)

For Applicant(s) : Mr. Bidyut Majumder, Deputy SGI.

For Respondent(s) : Mr. D. Sarma, Addl. GA.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH

_O_R_D_E_R_ 16/10/2023

Prayer for extension of time has been made to comply the order

dated 07.02.2023 passed in W.A. No.129 of 2022 on behalf the Union of India.

The earlier extension of time was granted by order dated 06.07.2023. The

primary reason for seeking further extension is that certain correspondence have

been made with the respondent-the Land Acquisition Collector, Sepahijala

District, Bishramganj which has not been responded in time. Therefore, the

applicant No1 - the Union of India and the applicant No.2 - the Commandant

have encountered difficulty in complying with the order passed by the learned

appellate court despite one extension granted earlier.

On this plea learned counsel for the respondents-State was asked to

seek instructions on 09.10.2023.

Mr. D. Sarma, learned additional Government Advocate on

instructions submits that there are no hindrances on the part of the learned Land

Acquisition Collector, Sepahijala District, Bishramganj. He also submits on

written instructions contained in letter No.F.9(09)/DM/SPJ/LAW

(LA)/21/12958-61, dated 11.10.2023 that the learned Land Acquisition Collector,

Sepahijala District, Bishramganj has clarified the position as regards the actual

land owner whose land has been affected due to the IBB road at mouja-Birampur

under Sonamur Sub-division in respect of the cause of action raised in the instant

writ petition/appeal. Now the applicants have been requested to deposit the

decretal award money through cheque or demand draft in favour of the learned

Land Acquisition Collector, Sepahijal District, Bishramganj for compliance of

the judgment passed in the individual writ petitions/appeals for payment of the

award.

Mr. Bidyut Majumder, learned Deputy SGI for the applicant-Union

of India submits that if short extension of time is granted, the applicants should

comply their part of the order in making the necessary deposit of the decretal

amount with the office of the Land Acquisition Collector, Sepahijala District,

Bishramganj.

As such, 8(eight) weeks more time is allowed from today to the

applicants to comply with the order.

Accordingly, the instant interlocutory application stands disposed of.

(ARINDAM LODH), J                                           (APARESH KUMAR SINGH), CJ




Munna S   MUNNA SAHA Digitally signed by MUNNA SAHA
                     Date: 2023.10.17 16:24:38 +05'30'