The Deputy Chief Engineer (Con-2) vs Sri Prabir Chandra Roy And Others
2026 Latest Caselaw 2275 Tri

Tripura High Court

The Deputy Chief Engineer (Con-2) vs Sri Prabir Chandra Roy And Others on 3 April, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                       HIGH COURT OF TRIPURA
                             AGARTALA

                    IA No.1 of 2025 in LA App.64 of 2025

The Deputy Chief Engineer (Con-2), N.F. Railway, Agartala
                                                    ..........Applicant(s)
                                Versus
Sri Prabir Chandra Roy and others
                                                  ...........Respondent(s)

For Applicant(s) : Mr. Bidyut Majumder, Dy. SGI

For Respondent(s) : Mr. Pradyumna Gautam, Sr. G.A. Mr. Kohinoor N. Bhattacharya, G.A.

HON'BLE JUSTICE DR. T. AMARNATH GOUD

03.04.2026

Order

Heard learned counsel for the respective parties.

This is an application filed by the applicants for condoning delay of 686 days in preferring the connected appeal.

It is seen from Registry's note dated 02.04.2026 that the notices issued upon Respondents No.1 to 5 i.e. the claimant-respondents through 'Dasti' have been served and in this regard, the appellant side has submitted proof of service by way of an affidavit. But, despite service of notice, there is no representation on behalf of the said respondents.

Respondent No.6 i.e. LA -Collector is duly represented by the learned Sr. G.A. & learned G.A.

Having heard the submissions made at the Bar and after going through the averments made in the application, this Court is of the view that the averments made in the application are self-explanatory.

In view of the above, the interlocutory application stands allowed and disposed of.

JUDGE

Sabyasachi G. SABYASACHI GHOSH Digitally signed by SABYASACHI GHOSH Date: 2026.04.08 11:32:46 +05'30'