Sri Uttam Ghosh vs Land Acquisition Collector & Anr. ...
2026 Latest Caselaw 193 Tri

Tripura High Court

Sri Uttam Ghosh vs Land Acquisition Collector & Anr. ... on 2 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                   HIGH COURT OF TRIPURA
                         AGARTALA
                         I.A. 1/2025
                     In L.A. App. 2/2026
Sri Uttam Ghosh                                            ----Applicant(s)
                        Versus
Land Acquisition Collector & anr.                          ----Respondent(s)

For Applicant(s) : Mr. S. Bhattacharjee, Advocate For Respondent(s) : Mr. B. Majumder, Deputy SGI

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 02/02/2026

This is an application filed under proviso to section 5 of the Limitation

Act, 1963, for condoning the delay of 1140 days in preferring the appeal

against the impugned order dated 31.03.2022 passed in L.A.(Ref) 150 of

2019 by the learned LA Judge, South Tripura, Belonia.

Heard learned counsel appearing for the parties.

After perusal of the contentions made in the petition for condonation of

delay, this court finds satisfactory explanations. Accordingly, the delay of

1140 days in preferring the appeal is hereby condoned and, the application is

allowed and, thus disposed of.

                                                      JUDGE






  SAIKAT KAR                 SAIKAT KAR
                             Date: 2026.02.04
                             02:19:51 -08'00'