Tripura High Court
Nepal Pal vs Union Of India & Ors on 22 March, 2018
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No. 952 of 2016
Nepal Pal
----Petitioner(s)
Versus
Union of India & Ors.
----Respondent(s)
For petitioner(s) : Mr. D. K. Biswas, Adv For Respondent(s) : Mr. B. Majumder, CGC, Ms. A. S. Lodh, Addl. G.A. HON'BLE MR. JUSTICE S. TALAPATRA Order 22/03/2018 In the course of hearing, the attention of the Court has been attracted to the communication dated 20.06.2007 [Annexure-R/5 to the reply filed by the respondents No. 2 and 3. In the said communication] where it has been mentioned that about 9 years back, before that communication, the land in question was withdrawn from the acquisition process under Section-48 of the L.A. Act. But on scrutiny of the records, filed by the respondents No. 2 and 3, no such notification under Section-48 of the L.A. Act is found.
Ms. A. S. Lodh, learned Addl. G.A., who is representing the respondents No. 2 and 3 is directed to produce that record without fail on the next date as the matter would continue for further hearing. List this matter on 26.03.2018 for continuation of hearing as part heard.
A copy of this order be furnished to Ms. A. S. Lodh, learned Addl. G.A. appearing for the respondents No. 2 and 3.
JUDGE A. Ghosh