SURESH GOALA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Sengupta, learned counsel appearing for the petitioner as well as Mr. K.N. Bhattacharjee, learned Sr. counsel appearing for the respondents.

(2.) The instant writ petition under Article 226 of the Constitution of India has been filed before this Court challenging the legality and propriety of the order dated 01.09.2015 passed by the District Magistrate and Collector, West Tripura, Agartala in connection with the Revenue Case No.6912014 under Section 95 of the TLR and LR Act, 1960.

(3.) The brief facts of the case are that, by dint of a purchase deed No.110140 dated 11.12.1972, land measuring 0.28 acres under C.S. Plot No.6413 has been purchased by Sri Arun Uday Chakraborty from Sri Buddha Gowala and, accordingly, mutated the Khatian. But, later on it is found that land measuring 0.59 acres has been recorded in favour of Arun Uday Chakraborty. Out of this, 0.37 acres are not related to the land of Buddha Gowala but remaining land measuring 0.22 acres was purchased from Buddha Gowala.