PRADIP KUMAR PODDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. Datta, learned counsel appearing for the petitioners as well as Mr. D. Bhattacharya, learned G.A. appearing for the respondents.

(2.) By means of this writ petition, the petitioners have challenged the order dated 10.02.2014 Annexure-7 to the writ petition along with the inter-office communication dated 30.10.2013 Annexure-5 to the writ petition. The petitioners have further urged that the Revenue Authorities be directed to maintain the allotment order No.394 of 2012 dated 18.01.2012 Annexure-7 to the writ petition. Consequence of such relief would irresistably be exclusion of the name of Akul Bala Podder (since deceased), the mother of the petitioner No.1, who expired on 14.12.2018 see the order dated 17.12.2018 passed in this writ petition.

(3.) The petitioners had earlier approached this court by filing a writ petition being W.P.(C) No.105 of 2014 which was however, withdrawn with liberty reserved to the petitioners to approach this court again. In terms of that leave, the present writ petition has been filed. It is to be mentioned that in C.M. Appl. No.116 of 2014 arising from W.P.(C)No.105 of 2014, this court has stayed the operation of the order dated 30.10.2013 issued by the Under Secretary to the Government of Tripura, Revenue Department directing re-allotment of the khas land under Allottee Khatian No.1222 Annexure-11 to that writ petition.