Unknown vs For Applicant (S) : Mrs. P. Chakraborty
2024 Latest Caselaw 554 Tri

Tripura High Court

Unknown vs For Applicant (S) : Mrs. P. Chakraborty on 4 April, 2024

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                                  HIGH COURT OF TRIPURA
                                                        AGARTALA

                                          IA No. 1 of 2024 in LA.App 28 of 2024

        For Applicant (s)                     :      Mrs. P. Chakraborty, Advocate.
        For Respondent(s)                     :      Mr. B. Majumder, Deputy SGI.


                          HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                                          ORDER

04.04.2024

This is an application under Section 5 of the Limitation Act, 1963 for

condoning the delay of 1195 days in preferring an appeal under Section 54 of the Land

Acquisition Act, 1894 against the Judgment/award dated 26.07.2018 passed in LA(Ref)

53 of 2015 by the learned LA Judge, South Tripura, Belonia.

It is brought to the attention of this Court by the counsel for the applicant

that identical matters have been allowed regarding condonation of delay arising out from

the similar grounds.

Mr. B. Majumder, learned Deputy SGI oppose the prayer for condoning the

delay. He contended that no proper reasoning is given to satisfy Section 5 of the

Limitation Act and further prayed to dismiss the appeal.

Heard both sides.

After perusing the reasons in the accompanying affidavit in Para nos. 5, 6

and 7, this court finds satisfactory explanation.

In view of the above, this interlocutory application stands allowed and

disposed of.

                                                                                           JUDGE



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DAS       Date: 2024.04.05
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