Smt. Arati Nath vs Land Acquisition Collector (Adm
2025 Latest Caselaw 601 Tri

Tripura High Court

Smt. Arati Nath vs Land Acquisition Collector (Adm on 28 February, 2025

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                                                          HIGH COURT OF TRIPURA
                                                                AGARTALA
                                                              CRP No.13 of 2025

Smt. Arati Nath
                                                                                         ......... Petitioner(s).
                                VERSUS
Land Acquisition Collector (ADM, Kailashahar) and another .
                                                      ......... Respondent(s).

For Petitioner(s) : Mr. Debarun Singh Kunwar, Advocate. For Respondent(s) : Mr. K. De, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 28/02/2025 According to the petitioner the interest on enhanced compensation

has not been paid. The learned executing Court has limited it to the period from

18th April, 2008 till 12th April 2016 i.e. from the date of award till the date of

the judgment passed by this Court in L.A. appeal. The second payment of

Rs.3,75,280/- has been made to the decree holder in February, 2023. Therefore,

petitioner being aggrieved has approached this Court.

Mr. K. De, learned Additional Government Advocate is allowed

four weeks' time to file objection.

Accordingly, list the matter after four weeks.

(APARESH KUMAR SINGH), CJ

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2025.03.03 16:05:30 +05'30'