KRISHNA MOHAN SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned senior counsel, Mr. A.K. Bhowmik, assisted by learned counsel, Ms. A. Banik for the petitioner and learned G.A., Mr. T. Dutta Majumder for the respondents.

(2.) By filing this writ petition, the petitioner challenged order dated 28.11.2014 passed by respondent No.2 in Revenue Case No.08/Rev/2010 whereunder the allotment order of land measuring 0.20 acres, made in favour of the petitioner, has been cancelled.

(3.) It is the case of the petitioner that he instituted Title Suit No.22 of 2010 in the Court of Civil Judge, Jr. Division, Belonia, South Tripura, seeking declaration of the right, title and interest in the suit land described in the Schedule of the plaint and further praying for directing the defendants to hand over vacant possession of 'B' Schedule of land to him.