The Land Acquisition Collector vs Sri Manik Lal Modak & Ors
2024 Latest Caselaw 1395 Tri

Tripura High Court

The Land Acquisition Collector vs Sri Manik Lal Modak & Ors on 20 August, 2024

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                         I.A. No.1 of 2024
                    in L.A. App. No.53 of 2024
The Land Acquisition Collector
                                                     -----Applicant(s)
                                 Versus
Sri Manik Lal Modak & Ors.
                                                   -----Respondent(s)

For Applicant(s) : Mr. P. Gautam, Adv.

For Respondent(s) : Mr. Bidyut Majumder, DSGI.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 20/08/2024

Learned Counsel for the appellant-applicant, Mr. P. Gautam

is present. Learned DSGI, Mr. Bidyut Majumder is present on

behalf of respondent No.4.

Heard Learned Counsel for the appellant-applicant who at

this stage submitted that the present appellant-applicant has

preferred this appeal challenging the judgment and award dated

31.01.2023 delivered by Learned L.A. Judge, Court No.4, West

Tripura, Agartala in connection with case No.Misc(L.A.) No.130 of

2016 and along with memo of appeal, another application under

Section 5 of Limitation Act is filed for condoning the delay of 394

days in preferring the appeal.

Considered.

Issue notice upon the respondent Nos.1 to 3 both in the I.A.

and also in the main memo of appeal.

The appellant may take step for service of notice upon the

said respondents by normal process and also by registered A/D

post within 7(seven) days and file proof of service.

As submitted by Learned Counsel for the respondent No.4,

liberty is granted to the said respondent to file objection, if any,

against the application for condonation of delay on or before the

next date.

Learned Counsel for the appellant-applicant may supply a

copy of memo of appeal and also a copy of condonation

application to the Learned DSGI for the respondent No.4, if not

supplied, by this time.

List the matter on 30.09.2024.

                                                                           JUDGE




MOUMITA      Digitally signed by
             MOUMITA DATTA

DATTA        Date: 2024.08.23
             10:14:29 -07'00'
Deepshikha