T.AMARNATH GOUD, J. - (1.)Heard counsel for the parties.
(2.)On perusing the records, this court finds that the order dtd. 8/9/2021 passed by Mr. Asim Saha, ADM and Collector, West Tripura, Agartala is without application of his mind. It is also seen that Mr. Saha, has not considered the order of the court dtd. 27/8/2021 passed in WP(C)584 of 2021 of this court which indicates that the petitioner to file compromise deed before the ADM and Collector, respondent No.6 and to pass order in terms of the said compromise.
(3.)Whereas the order passed dtd. 8/9/2021 by the respondent No.6 which is under challenge is otherwise. Further, it also surfaces from the records that Mr. Saha has passed an order on 30/3/2022 in Revenue Case No.139/22 U/S 96 of the TLR and LR Act, 1960 which is placed by the counsel for the respondents before this court on 31/3/2022 is again the one without application of his mind. Mr. Saha, is present today in the court and expresses his apologies for passing such orders without application of his mind and without considering the order of the court.
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