TIMIRENDU BHAUMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the petitioner as well as Mr. K. De, learned Addl. G.A. appearing for the respondents No.1, 2 and 3, Mr. N. Majumder, learned counsel appearing for the respondents No.4 and 5 and Mr. R.K.P. Singh, learned counsel appearing for the respondents No.6, 7 and 8.

(2.) By means of this writ petition, the petitioner seeks the relief viz. (a) a direction on the respondents to acquire the land of the petitioner or to vacate the land of the petitioner which has been utilized for constructing towers for laying transmission line.

(3.) Mr. S. Lodh, learned counsel appearing for the petitioner has made a categorical submission that even though, the notice is dtd. 3/3/2020, but it was handed down to the petitioner on 9/9/2020. To support his contention, Mr. Lodh, learned counsel has referred to the notice dtd. 15/9/2020 [Annexure-5 to the writ petition] wherefrom the following is available :