The Deputy Chief Engineer (Con-1) vs Dagu Miah And Anr. ----Respondent(S)
2026 Latest Caselaw 1281 Tri

Tripura High Court

The Deputy Chief Engineer (Con-1) vs Dagu Miah And Anr. ----Respondent(S) on 9 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                   HIGH COURT OF TRIPURA
                         AGARTALA
                          I.A. 1/2025
                     In L.A. App. 10/2026
The Deputy Chief Engineer (Con-1).                           ----Applicant(s)
                          Versus
Dagu Miah and anr.                                           ----Respondent(s)

For Applicant(s) : Mr. B. Majumder, Dy. SGI For Respondent(s) : Mr. P. Gautam, Sr. GA

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 09/03/2026

This is an application filed under section 74(1) of RFCTLARR Act, 2013

read with Section 5 of the Limitation Act, for condoning the delay of 154

days in preferring the appeal against the impugned judgment and award

dated 11.04.2025 passed in L.A. 17 of 2019 by the Land Acquisition,

Rehabilitation & Resettlement Authority, Tripura.

From the office note, it is revealed that despite service of notices upon

the private-respondents, there is no representation from the respondents.

Heard Mr. B. Majumder, learned Deputy SGI appearing for the applicant.

Also heard Mr. P. Gautam, learned senior GA appearing for the official

respondent no.2.

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

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

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

allowed and, thus disposed of.

                                                         JUDGE


SAIKAT KAR              Date: 2026.03.09 16:15:04