ARINDAM LODH,J. - (1.)Heard Mr. D. Bhattacharjee, learned GA assisted by Mr. S. Saha, learned counsel appearing for the petitioner. Also heard Mr. H. Laskar, learned counsel appearing for the respondents.
(2.)By way of filing the present review petition, the petitioner i.e. State of Tripura has tried to resist the execution of the decree entering into the merits of the suit without any materials to review the order dtd. 19/4/2021 passed in WP(C) 103 of 2021.
(3.)It is found that the decree had been passed long back and it could not be executed on various unmerited pretexts since the concerned department of the state authority i.e. police department, to say more specifically, since Airport police station is occupying the decreetal land, is liable to be evicted on the basis of the decree passed in the civil suit. The respondent- decree holders had filed the above noted writ petition so that the state agency could ensure the smooth execution of the decree.
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