The Deputy Chief Engineer (Con-2) vs Mr. Dilip Das And Others
2025 Latest Caselaw 111 Tri

Tripura High Court

The Deputy Chief Engineer (Con-2) vs Mr. Dilip Das And Others on 4 July, 2025

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                       HIGH COURT OF TRIPURA
                             AGARTALA

                              CRP No.43 of 2025
The Deputy Chief Engineer (Con-2)
                                                            ......... Petitioner(s).
                                 VERSUS
Mr. Dilip Das and others
                                                         ......... Respondent(s).

For Petitioner(s) : Mr. Bidyut Majumder, Deputy SGI.

For Respondent(s) : Mr. P. Gautam, Sr. G.A.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 04/07/2025 Mr. Bidyut Majumder, learned Deputy, SGI, for the petitioner

submits that on the basis of an award passed on 15.01.2018 in Misc. L.A.

No.96/2014 by the learned L.A. Judge, South Tripura, Belonia, a total amount

of Rs.58,11,677/- has been paid by the judgment debtor/petitioner as per the

computation made by the L.A. Collector. However, on the basis of computation

provided by the decree holders/respondents alleging that the compensation still

remains unpaid fully vide order dated 31.05.2025 passed in Exe(LA)

No.09/2021, the learned L.A. Judge, South Tripura, Belonia had attached the

office furnishings of the L.A. Collector, South Tripura. However, the

attachment was vacated thereafter on the basis of undertaking given on behalf

the L.A. Collector that admissible dues would be paid. The judgment

debtor/petitioner therefore filed a petition under Section 47 of the CPC, taking

plea that no more amount is payable as compensation to the decree holders.

However, the learned Executing Court, vide impugned judgment dated

19.06.2025, has without disposing the petition under Section 47 of the CPC,

proceeded to direct the petitioner to deposit the remaining amount as projected

by the decree holders. Therefore, the petitioner has approached this Court.

Mr. P. Gautam, learned senior Government Advocate, appears for

the respondent No.3-LA Collector.

Issue notice upon the respondent Nos.1 and 2 under ordinary

process and speed post for which requisites be filed by 08.07.2025.

Notice is made returnable on 30.07.2025.

In the meantime, no coercive steps be taken in connection with the

execution of the award dated 15.01.2018 passed in Misc. L. A. No.96 of 2014

by the learned L.A. Judge, South Tripura, Belonia against the petitioner.

(APARESH KUMAR SINGH), CJ

Munna MUNNA SAHA Date: 2025.07.04 16:16:24 +05'30'