Unknown vs For
2026 Latest Caselaw 2035 Tri

Tripura High Court

Unknown vs For on 30 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                           HIGH COURT OF TRIPURA
                                                 AGARTALA

                                    IA No.1 of 2026 in LA App.22 of 2026


 For Applicant(s)                               :       Mr. Pradyumna Gautam, Sr. G.A.

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

HON'BLE JUSTICE DR. T. AMARNATH GOUD

30.03.2026

Order Heard Mr. P. Gautam, learned Sr. G.A. appearing for the applicant.

Issue notice to the respondents to show cause as to why the delay of 2634 days in preferring the connected appeal should not be condoned as prayed for and such further order(s) or other order(s) should not be passed as this Court may deem fit and proper.

Since the respondent LA -Collector is duly represented by the learned Government Advocate, no formal notice needs be issued upon the said respondent.

Steps to be taken with the Registry at the earliest.

Registry is to serve notice upon the unofficial respondent as per procedure and file proof of service. Learned counsel for the applicant is also at liberty to take out personal notice by way of RPAD/Dasti service on the respondent and file proof of service.

List the matter once the proof of service of notice upon the respondent is placed on record.

JUDGE

Sabyasachi G.

SABYASACHI GHOSH Digitally signed by SABYASACHI GHOSH Date: 2026.03.31 12:15:02 +05'30'