Sikkim High Court
Superintendent Of Police, Government ... vs D.K.Pradhan And Ors on 13 March, 2018
Author: Meenakshi Madan Rai
Bench: Meenakshi Madan Rai
Court No.2
High Court of Sikkim
Record of proceedings
RSA No. 4 of 2016
Superintendent of Police, Government of Sikkim, Gyalshing,
West Sikkim v. D.K. Pradhan and Ors.
BEFORE
HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
13.3.2018 Present: Mr. J. B. Pradhan, Addl. Advocate General and
Mr. Karma Thinlay, Sr. Govt. Advocate with Mr.
Thinlay Dorjee Bhutia, Govt. Advocate, S.K. Chettri
and Mrs. Pollin Rai, Asst. Govt. Advocates, for the
Appellant.
Mr. D. K. Pradhan, Respondent No.1, present in
person.
Mr. R. K. Pradhan, Respondent No.4, present in
person.
None for the Respondents No.5, 6, 7, 8 and 9.
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It is submitted by learned Additional Advocate General that the compensation amount has been deposited in the account numbers of the Respondents No. 1, 2, 3 and 4.
Learned Senior Counsel for the Respondents No.1, 2, 3 and 4, confirms that the amount so deposited has been received by the Respondents.
In view of the compromise arrived at between the parties, the Suit decreed by the Judgment dated 30.4.2015 of the learned Civil Judge, West Sikkim at Gyalshing, in Title Suit No. 01 of 2014 and the Judgment and Decree dated 27.7.2016 of the learned District Judge, West Sikkim at Gyalshing, in Court No.2 High Court of Sikkim Record of proceedings Title Appeal No. 02 of 2015 stands modified to the extent that a portion of Schedule B land, measuring 0.0540 hectares (equivalent to 5812.5116 sq. ft.), duly fenced by the Appellant i.e. the Police Department, which is in the possession of the Appellant, shall form a part of the Decree.
Accordingly, RSA No. 4 of 2016 stands disposed of.
Judge
13.3.2018
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