Present vs For The
2023 Latest Caselaw 885 Tri

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                              HIGH COURT OF TRIPURA
                                      AGARTALA
                                   IA NO.02 OF 2023
                               IN LA APP NO.52 OF 2023

              HON'BLE MR. JUSTICE T. AMARNATH GOUD

   Present:
   For the Applicant(s)                   : Mr. P. Majumder, Advocate.

   For the Respondent(s)                  : Mr. A. Acharjee, Advocate.

18,10.2023

Order

This present application has been filed under Section 5

of the Limitation Act for condonation of delay of 248 days in filing the

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

connection with Judgment and Award dated 29.04.2022 passed by the

learned Land Acquisition Judge, West Tripura, Agartala in Case No.

Misc.(LA)345 of 2016.

When the matter is called, heard Mr. P. Majumder,

learned counsel appearing for the applicant as well as Mr. A. Acharjee,

learned counsel appearing for respondent-L.A. Collector.

Despite proper service of notice and opportunity being

given, there is no representation on behalf of unofficial respondents.

For the reasons stated in the accompanying affidavit

appended in this instant condone delay application, this present

interlocutory application stands allowed and the delay stands

condoned.

                                                                JUDGE


   suhanjit

   RAJKUMAR     Digitally signed by
                RAJKUMAR SUHANJIT
   SUHANJIT     SINGHA
                Date: 2023.10.19
   SINGHA       12:40:14 +05'30'