[Cites 2, Cited by 0]
Tripura High Court
Indrajit Hazari vs The State Of Tripura on 12 March, 2026
Author: T.Amarnath Goud
Bench: T. Amarnath Goud
HIGH COURT OF TRIPURA
AGARTALA
WP(C) 156 of 2026
Indrajit Hazari,
S/o Late Dhirendra Kumar Hazari, resident of village & PO
Ishanchandranagar, Sub-Division- Belonia, District- South Tripuura.
..........Petitioner(s)
Versus
1. The State of Tripura,
Represented by the Commissioner & Secretary to the Revenue
Department, Govt. of Tripura, New Secretariat Complex, Gurkhabasti,
Agartala, P.O Kunjaban, PS- New Capital Complex. Sub-Division -
Sadar, District- Tripura West.
2. The District Magistrate & Collector, South Tripura District,
Government of Tripura, Belonia, PO & PS-Belonia, District- South
Tripura.
3. The Sub-Divisional Magistrate, Belonia Sub-Division,
Government of Tripura, PO & PS- Belonia, District- South Tripura.
4. The Deputy Collector & Magistrate, Belonia, Government of
Tripura, PO & PS- Belonia, District- South Tripura.
...Official Respondents
5. Sri Sanjit Banik @ Sri Sanjit Hazari, son of Late Dhirendra
Banik, resident of Belonia, near Ramthakur Ashram, Ward No. 1, PO &
PS- Belonia, District- South Tripura.
.......Private Respondent
For the Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate.
Mr. Koomar Chakraborty, Advocate.
For the Respondent(s) : Mr. D. Sarma, Addl.G.A.
Page 2 of 3
BEFORE
HON'BLE JUSTICE DR. T. AMARNATH GOUD
ORDER
12.03.2026
[1] Heard learned counsel appearing for the respective parties.
[2] This present writ petition is filed under Article 226 of the
Constitution of India seeking the following reliefs:
"(i) Issue Rule, calling upon the Respondents and each one of them. to
show cause as to why a Writ of Certiorari and/or in the nature thereof.
shall not be issued, directing them, to transmit the records, lying with them,
for rendering substantive and conscionable justice to the Petitioner;
(ii) Issue Rule, calling upon the Respondents and each one of them, to show
cause as to why a Writ of Mandamus and/or in the nature thereof, shall not
be issued, mandating/directing them, more particularly, the Respondent
No.2 herein, i.e., the District Magistrate & Collector. South Tripura
District, Belonia, South Tripura to dispose of the Second Appeal dated
19.05.2025 as preferred by the Petitioner, under Section 93(2)(a) of the
Tripura Land Revenue & Land Reforms Act, 1960, assailing the Order
dated 30.04.2025 passed by the Sub-Divisional Magistrate, Belonia Sub-
Division, South Tripura, in connection with the Appeal dated 07.09.2024,
preferred by the Petitioner, against an Order dated 16.08.2024, passed by
the Deputy Collector & Magistrate, Belonia, South Tripura, Agartala, in
connection with the Application dated 15.05.2024, filed by the Petitioner,
for cancellation of mutation, granted in favour of the Respondent;
(iii) Call for the records, appertaining to this Writ Petition;
(iv) After hearing the parties, be pleased to make the Rule absolute in terms
of (i) & (ii) above;
(v) Costs of and incidental to this proceeding."
[3] Upon perusal of the record, it has been seen that the
petitioner herein filed a second appeal dated 19.05.2025 before the
court of learned DM & Collector, South Tripura District, ventilating his
grievances, but the same is pending for adjudication.
[4] In view of the same, without expressing any opinion on
merits of the case, this present writ petition is disposed of directing the
concerned respondent(s) to consider the matter, more particularly in light
of the second appeal dated 19.05.2025 filed by the petitioner and take a
decision preferably within a period of 03 months from the date of receipt
of the copy of this order in accordance with law.
[5] With the above observation and direction, this present writ
petition stands disposed of. As a sequel, miscellaneous application(s),
pending if any, shall stand closed.
DR. T.AMARNATH GOUD,J
Paritosh
SABYASACHI Digitally signed by
SABYASACHI GHOSH
GHOSH Date: 2026.03.19 10:41:54
+05'30'
