SANJAY KAROL, J - (1.)The petitioners have prayed for the following reliefs:
"(a) Admit this petition

(b) Issue notice upon the Respondents

(c) Call for records

(d) And after hearing the parties pleased to revising/set aside/quashing the order dated 21-07-2014 passed in Revenue Case No.02 of 2014 under section 95 of the TLR and Lr Act, 1960 by the District Collector, West Tripura, Agartala. And also set aside/quash the Judgment and order dated 16-12-2017 passed in Revenue Case No.487 of 2017 under section 95 of the TLR and LR Act, 1960 and pass such other order or orders as the Hon'ble court may deem fit and proper for the ends of justice."

(2.)Certain facts are not in dispute. Smt. Sefali Sarkar (Bhowmik) was the recorded owner of the land, subject matter of the present case.
(3.)In the year 2014, the possessor of the said land namely, Smt. Sova Rani Das filed an application being Revenue Case No.02 of 2014 under Section 95 of the TLR and LR Act, 1960, which was decided by the District Collector (ADM & Collector), West Tripura vide order dated 21.07.2014.
;