Smt. Maya Rani Das & Ors vs Land Acquisition Collector & Anr. ...
2026 Latest Caselaw 205 Tri

Tripura High Court

Smt. Maya Rani Das & Ors 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. 3/2026
Smt. Maya Rani Das & ors.                                  ----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 695 days in preferring the appeal

against the impugned award dated 26.04.2023 passed in L.A.(Ref) 32 of

2021 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

695 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
                             02:20:39 -08'00'