Unknown vs For
2026 Latest Caselaw 832 Tri

Tripura High Court

Unknown vs For on 20 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                       HIGH COURT OF TRIPURA
                             AGARTALA

                                WP(C) 113 of 2026


For Applicant(s)          :       Mr. Sankar Lodh, Advocate
                                  Mr. D.S. Kanwar, Advocate

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

HON'BLE JUSTICE DR. T. AMARNATH GOUD

20.02.2026

Order Heard learned counsel for the respective parties.

Admit.

Issue Rule Nisi.

Call for records-counter affidavit of respondents.

It is the case of the writ petitioner that he approached this Court by filing second round of litigation and on earlier occasion he filed the writ petition being WP(C) No.401 of 2024 and this Court by its order dated 29.11.2024 declined to grant relief to the petitioner on the point that ownership with regard to his tea estate has to be established and the matter was directed to be decided by the concerned authority under the TLR & LR Act, since ownership can only be decided on the strength of title- documents/title-deeds etc. and Khatian cannot be treated as a document for ownership.

In view of the same, the Secretary, Revenue Department, Government of Tripura has examined the matter and after hearing the counsel has passed an elaborate order dated 24.09.2025 indicating that the petitioner under Section 178 of TLR & LR Act, failed to produce any relevant documents claiming ownership. By the said order of the Revenue Secretary,

the claim of the petitioner for any compensation or claiming any ownership has been rejected indicating that the claim was sought without any valid legally entitled ownership documents.

The petitioner challenging the said proceedings has now filed the present writ petition.

Mr. Kohinoor N. Bhattacharya, learned G.A. for respondents upon instructions, submits that counter affidavit needs to be filed in respect of this present writ and production of certain records from the Government is also required, since the matter involves large content of lands/plantations/tea- estate and revenue of the Government. He, further submits that verification and decision of title-documents are also necessary.

In view of the above, this Court is of the opinion that the present writ petition requires detail examination and hearing from both ends.

For the reasons stated above, the present writ petition stands admitted.

List this matter for final hearing once pleadings are filed and exchanged among both the parties.

JUDGE

Sabyasachi G.

SABYASACHI GHOSH GHOSH Date: 2026.02.23 16:27:47 +05'30'