Tripura High Court

Unknown vs For Applicant(S) : Mr. B. Majumder on 7 July, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                               HIGH COURT OF TRIPURA
                                       AGARTALA
                      IA No. 01 of 2023 in LA. App. No. 18 of 2024.

      For Applicant(s)                     : Mr. B. Majumder, Dy. SGI.
      For Respondent(s)                    : Mr. A. K Pal, Advocate.


                    HON'BLE MR. JUSTICE DR. T. AMARNATH GOUD

                                           ORDER

07.07.2025

Heard learned counsel for the respective parties.

This application has been filed under Section 5 of the Limitation Act, for

condoning the delay for a period of 63 days in preferring the Appeal against the

impugned judgment and award dated 27.06.2022 passed in Misc. (L.A) 25 of 2015 by

the learned Land Acquisition Judge, Sepahijala, Tripura, Bishalgarh.

It is seen from the office note dated 03.06.2025 that notice upon

respondent No.1 has been carried out by way of Dasti service, but when the case is

called, there is no representation from the respondent No.1 despite receiving of

notice. Mr. A. K. Pal learned counsel appears on behalf of respondent No.2.

For the reason stated in the accompanying affidavit and the averments

made out before this Court during the course of arguments, delay caused in

preferring the appeal is condoned and the same is ordered.

In view of the same, this instant interlocutory application is allowed and

thus, the same is disposed of.





                                                                              JUDGE




      Paritosh

      SABYASA Digitally signed
              by SABYASACHI
      CHI     GHOSH
              Date: 2025.07.09
      GHOSH 17:07:16 +05'30'