TUFANI RAM BIN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Koomar Chakraborty, learned counsel appearing for the petitioner. Also heard Mr. S.S. Dey, learned Advocate General assisted by Ms. A. Chakraborty, learned counsel appearing for the respondents No.1 to 4 and Mr. Koushik Roy, learned counsel appearing for the respondent No.5.

(2.) This instant revision petition filed under Article 227 of the Constitution of India is directed against the order dtd. 21/5/2022 passed by the Principal Secretary, Revenue Department, Government of Tripura in condonation case No.06/Misc/Rev/PS/2022 arising out of Second Appeal No.6/2nd Appeal/Rev/PS/2022 under the Tripura Land Revenue & Land Reforms Act, 1960 (TLR & LR Act, for short), whereby the condonation petition as also the second appeal was rejected.

(3.) Petitioner has prayed for the following reliefs: