Tripura High Court
Party Name : Supriya Debbarma vs The State Of Tripura & Ors on 10 April, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0000442/2017 Party Name : SUPRIYA DEBBARMA Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA Heard Mr. B. Banerji, learned counsel appearing for the petitioner as well as Mr. Samarjit Bhattacharji, learned counsel appearing for the respondents.
The dispute that has been canvassed in this writ petition falls within a very short compass. Sans unnecessary details, the seminal fact which is required for the disposal is that the petitioner filed one petition under Section 11(3) of the Tripura Land Revenue and Land Reforms Act, 1960 for correcting the records of right, which has been, according to the petitioner, wrongly created.
The said petition was filed on 29.03.2016, as it would be evident from the body of the petition [Annexure-5 to the said writ petition].
It has been asserted in this petition, there is no initiative for disposal of the said petition. Several grounds have taken in the said petition and it would be apposite not to make any observation on those grounds as this court would decide this matter solely on the basis that the petitioner is entitled to disposal within the reasonable time. Mr. Samarjit Bhattacharji, learned counsel appearing for the respondents has acceded by stating that the direction for disposal be issued. However, he has insisted for disposal in accordance with law.
In view of that, the respondent No.2 is directed to dispose the said petition [Annexure-5 to the writ petition] within a period of 3(three) months from today. It is made clear that if there is any non-cooperation from the end of the petitioner the said restriction as imposed for disposal shall stand waived.
With such observation and direction, this petition stands disposed of. There shall be no order as to costs.
A copy of this order be furnished to the learned counsel for doing their needful.
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