North Eastern Electric Power ... vs Nurul Islam
2025 Latest Caselaw 1347 Tri

Tripura High Court

North Eastern Electric Power ... vs Nurul Islam on 13 November, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                    HIGH COURT OF TRIPURA
                           AGARTALA
                        IA No. 04 of 2025 in
                     LA. App No.127/2019(D/O)


North Eastern Electric Power Corporation Ltd (NEEPCO) (A
Government of India Enterprise), A company Registered under Indian
Companies Act, 1956, having its Registered and Head Office at Brookland
Compound, Lower New Colony, East Khasi Hills District, Shillong -
793003, Meghalaya. Represented by its Chairman & Managing Director.

                                                     ........Applicant (s)
                                Versus
 1.Nurul Islam, S/o- Late Abdul Hamid Talukdar, Resident of Village-
 Durgapur, P.O- Durgapur, P.S. Sonamura,Dist- Sepahijala, Tripura.

 2. The Land Acquisition Collector, Sepahijala District, Tripura.
                                                 ..........Respondent(s)

For Applicant(s)        :     Mr. Suman Bhattacharjee, Advocate.
                              Mr. D. Senapati, Advocate.
For Respondent(s)       :     Mr. Kohinoor N. Bhattacharyya, G.A.

         HON'BLE JUSTICE DR. T. AMARNATH GOUD

                                ORDER

13.11.2025 [1] Heard.

[2] This application has been filed under Section 151 of the Code of Civil Procedure for allowing the applicant to withdraw the amount deposited by the applicant as per order dated 05.11.2019 passed in LA. App. 127 of 2019.

[3] The applicant has deposited a sum of Rs, 1,85,161/- in pursuance of the orders passed by this Court by way of account payee cheque drawn on SBI, Agartala, deposited in UCO Bank, High Court Branch in respect of the LA. Appeal No. 127 of 2019 passed on 05.11.2019. This amount being in addition to the original amount of Rs. 7 lacs per kani fixed towards compensation is the enhanced amount. While deciding the LA Appeal, this Court remanded the matter to the LA Judge

to reconsider in its entirety. The LA Judge by judgment dated 29.06.2024 has rejected the case of the claimant indicating that the claimant has not made out a case seeking enhancement . The said judgment of the LA Court, is un-challenged till date.

[4] In view of the same, the present application is filed by the applicant seeking to withdraw the amount of Rs. 1,85,161/- deposited with the Registry of this Hon'ble Court.

[5] Accordingly, the applicant is permitted to withdraw the deposited amount as per procedure. Registry is directed to do the needful in this regard. In the event, if the amount is returned back to the applicant, no prejudice would be caused to the claimant.

[6] In view of the same, this instant interlocutory application is ordered and thus disposed of.

                                                            DR. T. AMARNATH GOUD, J




   Paritosh


SABYASA Digitally signed
        by SABYASACHI
CHI     GHOSH
        Date: 2025.11.19
GHOSH 10:20:40 +05'30'