NIRANJAN DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged an order dated 22.11.2014 passed by the Secretary, Revenue Department, Government of Tripura dismissing the appeal of the petitioner and confirming the orders dated 10.11.2011 passed by the Sub-Divisional Magistrate, West Tripura and that of the District Collector, West Tripura, Agartala dated 30.03.2012.

(2.) Brief facts are as under :

(3.) The Pragati Vidya Bhavan opposed the said application by filing a detailed reply in which it was contended that in the Khatian pertaining to the land in question of the year 1968 the name of Pragati Vidya Bhavan is shown as owner and occupier. Therefore, the revenue authority has no jurisdiction under the TLR and LR Act. It was contended that Kusum Kumar Debbarma had sold the land to one Smt. Chandratara Devi under a registered sale deed executed in 1935. It was, therefore, contended that the petitioner and other family members have no right title or interest in the suit land. It was contended that the said opposite party had purchased the suit land under a registered sale deed dated 09.06.1964 from its owners Jiban Kanai Paul and Nirmala Bala Paul and since then it is an actual possession of the land.