Dilip Banik And Ors vs The Land Acquisition Collector And Anr
2024 Latest Caselaw 1546 Tri

Tripura High Court

Dilip Banik And Ors vs The Land Acquisition Collector And Anr on 11 September, 2024

                                          Page 1 of 1


                             HIGH COURT OF TRIPURA
                                     AGARTALA
                                   IA No.1 of 2024
                               In LA APP No.62 of 2024
          Dilip Banik and Ors.
                                                                       ---Applicant(s)
                                        Versus
          The Land Acquisition Collector and Anr.
                                                                 ----Respondent(s)

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

For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 11/09/2024

Learned counsel Mr. S. Datta is present for the applicants.

The appellant-applicants have preferred this appeal

challenging the judgment and award dated 08.07.2020 delivered

by the then L.A. Judge, South Tripura, Belonia in connection with

Case No.LA(REF)24 of 2017 and along with memo of appeal

another application under Section 5 of Limitation Act is filed for

condoning the delay of 789(seven hundred and eighty nine) days

in preferring the appeal.

Heard Learned counsel for the applicants.

Considered.

Issue notice both in the IA and memo of appeal.

The appellant-applicants may take steps for service of notice

upon the respondents by normal process and also by registered

A/D post within seven days and file proof of service.

List this matter on 21.11.2024.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA DATTA Date: 2024.09.12 11:52:15 +05'30' Moumita