PRADIP DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioners have challenged an order dated 13.4.2015 passed by the District Collector, West Tripura under Section 95 of the Tripura Land Revenue and Land Reforms Act, 1960 (TLR and LR Act 1960, for short) in Revenue Case No.470 of 2012. The order pertains to the revenue entries in Khatian No.1925 admeasuring 1.20 acres of village Purba Barjala. The said authority thereafter passed an order dated 19.5.2015 which was in the nature of a corrigendum making minor corrections in the original order. Yet another order dated 23.7.2015 in the nature of corrigendum was passed by the said authority. These orders the petitioners have challenged in the present petition.

(2.) Undisputedly, against the orders passed by the District Collector statutory appeal under the said Act lies before the Secretary, Revenue Department, Government of Tripura. No such appeal has been filed by the petitioners. Instead, the petitioners have approached this Court directly against the order passed by the District Collector.

(3.) In view of availability of statutory alternative appeal remedy, I do not find it appropriate to entertain this petition. Number of questions, including questions of facts and examination of revenue records would arise. This can be done more conveniently by the appellate authority. Entertaining writ petition directly against such an order would, therefore, not be even otherwise advisable. Once the appellate authority expresses its opinion, it is always open for the aggrieved party be it the petitioners or the private respondents, to take further recourse in law.