Smt. Bibha Bhowal vs The Land Acquisition Collector & Anr. ...
2026 Latest Caselaw 1836 Tri

Tripura High Court

Smt. Bibha Bhowal vs The Land Acquisition Collector & Anr. ... on 23 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                    HIGH COURT OF TRIPURA
                          AGARTALA
                         I.A. 1 of 2026
                     In LA APP. 19 of 2026
Smt. Bibha Bhowal
                                                               ----Applicant(s)
                          Versus
The Land Acquisition Collector & anr.                       ----Respondent(s)

For Applicant(s) : Mr. P. Roy Barman, Sr. Advocate Mr. K. Nath, Advocate For Respondent(s) : None

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 23/03/2026

Heard learned counsel appearing for the applicant.

Issue notice upon the respondents to show cause as to why the delay of

152 days in preferring the connected appeal shall not be condoned, as prayed

for, and/or why such further and other order(s) shall not be passed as to this

Court may deem fit and proper.

The applicant shall take steps for service of notice upon the respondents

immediately.

Registry to service notice upon the respondents and file proof of service as

per procedure. Applicant is also at liberty to take out personal notice upon the

respondents by way of RPAD or dasti service and file proof of service.

Registry is directed to list the matter once proof of service is filed and

placed on record.

                                                     JUDGE




SAIKAT                        Digitally signed by
                              SAIKAT KAR

KAR                           Date: 2026.03.23
                              17:47:33 -04'00'