Sanjay Karol,J. - (1.)It is heartening to note that with the intervention of Mr. A K Bhowmik, learned Advocate General appearing for the State and Mr. S M Chakraborty, learned senior counsel appearing for the plaintiffs, long pending dispute inter se the parties stands amicably resolved. Efforts put in by the learned counsel for the both the parties are highly appreciable.
(2.)The Lis, pertains to land admeasuring 0.095 acres, classified as Bastu, having the following description :
"S C H E D U L E

Within the District - West Tripura, P.S - West Agartala, Sub-Registry Office - Sadar, Mouja - Agartala Town Sheet No.6 under Tahasil - West Agartala, C.S. Plots No.4499(P), 4500(P), 4501(P), 4507(P), land measuring 0.095 acres, classified as Bastu.

Butted and Bounded by -

North : Court Premises,

South : Govt. Drain after Office Lane,

East : S.D.M(Past), at present Labour Office,

West : Family Court."

(3.)The plaintiffs, namely Sri Joydeb Dey (Pltf. No.1), Smt. Shovana Dey(Deb)(Pltf. No.2), Smt. Jyostna Dey(Tashildhar) (Pltf. No.3), Smt. Anju Deb(Saha)(Pltf. No.4), Smt. Ratna Dey(Pltf. No.5), Smt. Labanya Prabha Dey (Pltf. No.6) through their attorney Smt. Gayatri Dey, appellants herein, claimed themselves to be owners in possession of the suit land, which fact stood seriously refuted by the State, in view of several entries effected in the revenue record, reflecting the State, alone, to be owner thereof.
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