Shri Ranjit Paul vs The State Of Tripura And Others
2025 Latest Caselaw 619 Tri

Tripura High Court

Shri Ranjit Paul vs The State Of Tripura And Others on 5 March, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                               HIGH COURT OF TRIPURA
                                     AGARTALA

                                     L.A. App.44 of 2024

Shri Ranjit Paul
                                                                                ......... Appellant(s)

                                               Versus

The State of Tripura and others
                                                                        .............. Respondent(s)

For Appellant(s)                       : Mr. Sankar Kr. Deb, Sr. Advocate
                                         Mr. Saugat Datta, Advocate
                                         Mr. Bidesh Debnath, Advocate

For Respondent(s)                      : Mr. Bidyut Majumder, Dy. SGI.
                                         Mr. M. Debbarma, Addl. G.A.
                                         Mr. K. De, Addl. G.A.

Date of hearing and delivery
of judgment and order        : 05.03.2025.

Whether fit for reporting              : No.


                   HON'BLE MR. JUSTICE T. AMARNATH GOUD

                             JUDGMENT & ORDER (ORAL)

The present appeal is filed seeking the following reliefs:

I) Admit this appeal,

II) Call for records,

III) Issue Notice upon the respondents; and

IV) After hearing the parties be pleased to allow the appeal determining the enhances

compensation or market value as claimed herein above......."

[2] When the case is called, Mr. S. Deb, learned senior counsel for the

appellant, in all fairness, has submitted that the compensation amount which

has been awarded is received by the claimant(s) and now the matter is only

with regard to enhancement and for that purpose, an application has been

filed by the appellant to adduce further evidence before this Court.

[3] Upon hearing the above submission made on behalf of the

appellant, this Court is of the view that since the matter has come up for

enhancement of awarded amount, in the light of the documents presently filed

claiming right, title and interest over the acquired land, it is not open for this

Court to examine the matter and to mark them as exhibits. All these issues

can be looked into by the trial Court at the time of deciding the case by

framing issues. Accordingly, the matter is remanded back to the learned trial

court for fresh adjudication. The Court below shall re-examine the matter by

giving opportunity to both sides for filing relevant documents and also for

framing additional issues while considering the case of the claimant. The

claimant shall also produce documents with regard to his alienable right, title

and interest. He is also at liberty to adduce any other relevant documents

supporting his claim.

The concerned authority is directed to decide this matter

examining all such documents to be filed by the claimant, at the earliest on

priority basis.

[4] With the above observation and direction, this present appeal is

remanded back and accordingly, the same is disposed of. As a sequel, stay, if

any, stands vacated. Pending application(s), if any, also stands closed.

                                                                          JUDGE

Sabyasachi. G.


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