SABITA MAJUMDAR Vs. TRIPURA KHADI AND VILLAGE INDUSTRIES BOARD

JUDGEMENT

(1.) This second appeal, preferred under Section 100 of the Code of Civil Procedure,1908, challenging the judgment and decree dated 28.02.2005, passed by learned District Judge, West Tripura, Agartala in Title Appeal No.01 of 2004, has been admitted for hearing on the following substantial question of law:-

(2.) Heard learned counsel, Mr. P. Roy Barman for the appellant and learned counsel, Mr. P. Datta for the respondents.

(3.) The appellant as plaintiff instituted Title Suit No.29 of 2003 in the Court of learned Civil Judge, Jr. Division, Court No.1, Agartala, West Tripura, inter alia praying for declaring Memo. No.TKB/ACT/3(39)/KG Bhavan/94-95/237-38, dated 22.04.2003, issued by the respondent No.2 as null and void and liable to be quashed and cancelled.