Tripura High Court
Party Name : Ranjit Kr. Singha vs The State Of Tripura & Ors on 20 April, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0000433/2017 Party Name : RANJIT KR. SINGHA Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA Heard Mr. S. Roy, learned counsel appearing for the petitioner as well as Mr. B. Dutta, learned counsel appearing for the respondents.
In terms of the order dated 17.04.2017 Mr. Dutta, learned counsel has placed a written instruction received from the Land Acquisition Collector, West Tripura, Agartala. By means of this petition, the petitioner has simply prayed for directing the Land Acquisition Collector, West Tripura, Agartala to refer the LA case No. 2/BLG/04, Sl. No.1 under Mouja- Dukli sheet No. 3/4 for determination of the land value by the Land Acquisition Judge, West Tripura, Agartala.
Mr. Dutta, learned counsel has submitted that it would be apparent from the written instruction received from the Land Acquisition Collector, West Tripura, Agartala that the said case has already been referred to the Land Acquisition Judge, West Tripura, Agartala. In view of the said statement as made by Mr. Dutta, learned counsel on the basis of the written instruction dated 17.04.2017 issued by the Land Acquisition Collector, West Tripura, Agartala, this writ petition has become infructuous and accordingly the said writ petition is dismissed as infructuous.
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