The Deputy Chief Engineer (Con-2) vs Sri Jaharlal Chowdhury
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Tripura High Court

The Deputy Chief Engineer (Con-2) vs Sri Jaharlal Chowdhury on 26 February, 2026

                                                        HIGH COURT OF TRIPURA
                                                              AGARTALA
                                                              IA 2 of 2026
                                                          In CRP No.18 of 2026

                                    The Deputy Chief Engineer (Con-2), N. F. Railway, Badharghat,
                                    Agartala, West Tripura, Pin - 799003

                                                                                            ....Petitioner(s)

                                                                  Versus

                                    1.Sri Jaharlal Chowdhury, Son of Late Matilal Chowdhury, Resident of
                                    A. D. Nagar, Road no.6, P.O and P.S - A.D. Nagar, Agartala, District - West
                                    Tripura, Pin - 799003

                                    2.Land Acquisition Collector, West Tripura, Agartala, P.O- Agartala, P.S
                                    -West Agartala, District - West Tripura, Pin - 799001.

                                                                                            ....Respondent(s)

For Petitioner(s) : Mr. B.Majumder,Dy.S.G.I.

For Respondent(s) : Mr. P.Gautam, Sr. GA.

Mr. S.Sarkar, Advocate.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

26.02.2026

Heard Ld. Counsel of both sides.

The prayer under Section 151 of the Civil Procedure Code(CPC, for short)1908 has been made for dispensing submission of certified copy of order dated 02.04.2025 passed by the Ld. LA Judge, Court No.1, West Tripura in Civil Misc. (Condonation) 01 of 2025 on the ground that said certified copy has been submitted in connected FAO No.3 of 2025. Photocopy of the same is therefore, submitted in CRP No.18 of 2026.

The petition is not opposed by the other side and accordingly same is allowed.

IA is accordingly disposed of.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.02.26 17:49:00 +05'30'

Saikat Sarma