The State Of Tripura And Ors vs Sri Nimai Chandra Ghosh And Ors
2024 Latest Caselaw 1045 Tri

Tripura High Court

The State Of Tripura And Ors vs Sri Nimai Chandra Ghosh And Ors on 2 July, 2024

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                       HIGH COURT OF TRIPURA
                              AGARTALA
                          RSA No. 07 of 2024
The State of Tripura and Ors.
                                                             ......Appellant(s)
                              Versus
Sri Nimai Chandra Ghosh and Ors.
                                                           ......Respondent(s)

For Appellant(s) : Mr. K. De, Addl. G.A. For Respondent(s) : Mr. D. Debnath, Adv.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_ 02.07.2024

Heard Mr. K. De, learned Addl. G.A. for the appellants

and also heard Mr. D. Debnath, learned counsel for all the

respondents.

Considered the submission and perused the records.

The Second Appeal is hereby admitted on the following

substantial questions of law:

(i) Whether the impugned judgment is perverse at law, specially when the plaintiffs asserted that suit land was allotted to them at the initial stage of their entry by Relief and Rehabilitation Department.

(ii) Whether the findings of learned First Appellate Court is perverse for misapplication of law of admission.

(iii) The appeal may be heard on any other substantial question of law at the time of hearing.

As already the respondents are in appearance, no

formal notice need to be issued.

Call for L.C. record.

The Registry is to prepare the paper book.

List the matter in the usual course.

SATABDI Digitally signed by SATABDI DUTTA JUDGE DUTTA Date: 2024.07.03 17:26:46 +05'30' Dinashree