Md. Abdul Alim vs The L.A. Collector And Anr
2024 Latest Caselaw 1716 Tri

Tripura High Court

Md. Abdul Alim vs The L.A. Collector And Anr on 3 October, 2024

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                               HIGH COURT OF TRIPURA
                                       AGARTALA
                                     IA No.1 of 2024
                                 In LA APP No.69 of 2024
          Md. Abdul Alim
                                                                   ---Applicant(s)
                                            Versus
          The L.A. Collector and Anr.
                                                               ----Respondent(s)

For Applicant(s) : Mr. S. Sarkar, Adv.

For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 03/10/2024 Learned counsel Mr. S. Sarkar is present for the appellant-

applicant.

The applicant-appellant has preferred this appeal challenging

the judgment and nil award dated 30.04.2024 passed by Learned

L.A. Judge, Sepahijala Tripura, Sonamura in connection with case

Misc. L.A.01/2017 and along with the memo of appeal an

application under Section 5 of Limitation Act is filed for condoning

delay of 46 (forty six) days in preferring the appeal.

Issue notice both in the IA and also in the main appeal.

The appellant-applicant may take steps for service of notice

upon the respondents by normal process and also by registered

A/D post within a week from today and file proof of service.

List this matter on 27.11.2024.

                                                                     JUDGE




MOUMITA                    Digitally signed by
                           MOUMITA DATTA

DATTA                      Date: 2024.10.04 15:28:56
                           +05'30'
Moumita