Citation : 2024 Latest Caselaw 1251 Tri
Judgement Date : 24 July, 2024
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
IA No.1 of 2024
In LA APP No.54 of 2024
Smt. Madhushri Tripura and Ors.
----Applicant(s)
Versus
Land Acquisition Collector and Ors.
----Respondent(s)
For Applicant(s) : Mr. P. Shil, Adv.
For Respondent(s) : Mr. B. Majumder, DSGI.
HON'BLE MR. JUSTICE BISWAJIT PALIT
Order 24/07/2024 Learned counsel Mr. P. Shil is present for the appellant-
applicant and Mr. B. Majumder, Learned DSGI is present for the
respondent No.2.
The appellant-applicant has preferred this appeal challenging
the judgment and award dated 10.07.2020 passed by the Learned
L.A. Judge, South Tripura, Belonia in connection with case
No.LA(Ref) 107 of 2018 and along with the memo of appeal another
application has been filed by the appellant-applicant under Section 5
of the Limitation Act, 1963 for condoning the delay of 771 (seven
hundred and seventy one) days in preferring the appeal.
Issue notice in the IA and also in the main appeal.
Since Mr. B. Majumder, Learned DSGI appears and waives
notice for the respondent No.2, the appellant-applicant may take
steps for service of notice upon the respondents No.1 and 3 within
seven days by normal process and by registered A/D post and file
proof of service.
List this matter on 30.08.2024.
JUDGE
MOUMITA Digitally signed by
MOUMITA DATTA
DATTA Date: 2024.07.26 10:13:15
+05'30'
Moumita
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