JYOTSNA RANI DAS Vs. UNDER SECRETARY, THE TRANSPORT DEPARTMENT, AGARTALA

JUDGEMENT

(1.) Heard learned counsel Mr. Diptanu Debnath appearing for the appellants and learned counsel Mr. P. Gautam appearing for the respondent No.2-Land Acquisition Collector.

(2.) In the present appeal challenge has been made to an order dtd. 29/7/2013 passed by the learned Land Acquisition Judge, West Tripura, Agartala in Misc. (L.A.) 267 of 2012 directing that the reference was answered in the negative in view of the fact that the claimants did not file any claim statement.

(3.) It is stated by the learned counsel for the appellants that the predecessor of the claimant-petitioners, the appellants No.1 to 4 herein, Nikhil Chandra Das had been suffering from various diseases consequent upon which he was being treated at various locations and, therefore, could not contact his lawyer to pursue the reference made in the matter. Assertions have been made in the affidavit and there is no cause for this Court to doubt the correctness thereof.