GURUDAS CHOUDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This petition is filed challenging an order dated 01.03.2013 as at Annexure-15 by which the District Magistrate & Collector, Unakoti cancelled the allotment order of Government land bearing 0.265 acres, which was allotted to one Smt. Saudamini Gupta.

(2.) This litigation has a chequered history which can be recorded in brief as under:

(3.) Later on, the Collector and D.M. instituted fresh proceedings for cancellation of the allotment which culminated into passing of the impugned order dated 01.03.2013. Before examining the legality of this order, it may be recorded that against this order the petitioner at one stage had preferred Appeal, which was allowed in part by an order dated 20.07.2013. However, the High Court by an order dated 19.02.2014 in W.P. (C) No.298 of 2013 held that the Appeal was not maintainable since the order passed by the Collector was in exercise of his revisional powers. The petitioner, thereafter, tried to file a Revision Petition and finding that even that was not competent filed the present petition.