Citation : 2024 Latest Caselaw 1413 Tri
Judgement Date : 28 August, 2024
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
I.A.No.01 of 2024 in L.A.APP.No.32 of 2024
The Union of India
----Applicant(s)
Versus
Sri Krishna Kumar Baishya
----Respondent(s)
For Applicant(s) : Mr. B. Majumder, DSGI. For Respondent(s) : Mr. P.S. Roy, Adv.
Mr. Rupak Nama, Adv.
HON'BLE MR. JUSTICE BISWAJIT PALIT
Order 28/08/2024
Learned DSGI, Mr. B. Majumder is present for the
applicant. Learned counsel, Mr. Rupak Nama is present for the
claimant respondents No.1 & 2 and Learned counsel, Mr. P.S. Roy
is present is present for the respondent No.3, L.A. Collector.
The present-appellant has preferred this appeal
challenging the judgment and award dated 21.07.2023 passed by
Learned L.A. Judge, Court No.1, West Tripura, Agartala in
connection with Case No.Misc.(L.A.)261 of 2016. Along with this
memo of appeal, another application under Section 5 of the
Limitation Act is filed for condoning delay of 103 days in preferring
this appeal.
Learned DSGI, Mr. B. Majumder representing the Union
of India in course of hearing submitted that the ground of delay
has been mentioned in para-2 of this application because due to
some official formalities, the appeal could not be preferred in time
and there was no intentional laches on the part of the applicant to
prefer the appeal within the stipulated time.
I have also seen the objection filed by the claimant
respondents. Except denial, there is nothing in the objection filed
by the respondent-claimants.
So, considering the grounds as assigned in the
application for condonation of delay, the delay is condoned.
Accordingly, the I.A. stands disposed of.
JUDGE
Date: 2024.08.29 15:02:52 +05'30'
Sabyasachi B
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