Sri Utpal Datta & Others vs Sri Partha Sarathi Datta & Others
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Tripura High Court

Sri Utpal Datta & Others vs Sri Partha Sarathi Datta & Others on 18 September, 2025

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                                     HIGH COURT OF TRIPURA
                                           AGARTALA
                                          RSA No.29 of 2025

Sri Utpal Datta & others
                                                                                 ......Appellant(s)
                                                 Versus
Sri Partha Sarathi Datta & others
                                                                              ......Respondent(s)

For Appellant(s) : Mr. Dilip Kumar Das Chawdhury, Advocate.

Mr. Sayantan Talapatra, Advocate.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_ 18.09.2025

Heard Mr. Dilip Kumar Das Chawdhury, learned counsel appearing

for the appellants.

Perused the record.

The appeal is admitted on the following substantial question of

law:

"Whether the judgment passed by learned First Appellate Court is perverse for taking into consideration the report submitted by enquiring authorities of Revenue Department without examining them during the trial."

The appeal may be heard on any other substantial question of law

at the time of hearing.

Issue notice upon the respondents through regular process of the

Court.

Process to be submitted by the appellants within seven days.

Call for the record from the learned Courts below.

Registry is to list the matter for hearing in its usual course after

preparation of Paperbook.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 16:47:49 +05'30' Date: 2025.09.19

Dinashree