Shri Gopal Debnath vs Land Acquisition Collector And Anr
2024 Latest Caselaw 1548 Tri

Tripura High Court

Shri Gopal Debnath vs Land Acquisition Collector And Anr on 11 September, 2024

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                            HIGH COURT OF TRIPURA
                                   AGARTALA
                               LA APP No.61 of 2024
          Shri Gopal Debnath
                                                                 ---Appellant(s)
                                        Versus
          Land Acquisition Collector and Anr.
                                                             ----Respondent(s)

For Appellant(s) : Mr. S. Bhattacharjee, Adv.

For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 11/09/2024

Learned counsel Mr. S. Bhattacharjee is present for the

appellant.

This appeal is preferred challenging the judgment and award

dated 15.03.2024 delivered by Learned L.A. Judge, South Tripura,

Sabroom in connection with CM (LA) 6 of 2023.

Heard Learned counsel for the appellant.

Considered.

Let the appeal be admitted for hearing.

Call for the LCRs.

It is submitted by the Learned counsel for the appellant that

the copy of the memo of appeal is already served to Learned

DSGI, so no need to issue any fresh notice upon the respondent

No.2. However, the appellant may take steps for service of notice

upon the respondent No.1 by normal process and also by

registered A/D post and file proof of service.

The Registry is asked to prepare the paper book and supply

the same to the Learned counsels as per procedure.

List this matter on 21.11.2024.

                                                                      JUDGE

MOUMITA                  Digitally signed by
                         MOUMITA DATTA

DATTA                    Date: 2024.09.12 11:55:34
                         +05'30'
Moumita