PARANDHAN CHAKMA, S/O LATE CHABRU CHAKMA Vs. AMITU BIKASH CHAKMA; DISTRICT & COLLECTOR; STATE OF TRIPURA

JUDGEMENT

(1.) By filing this writ petition, under Article 226 of the Constitution of India, the petitioner prayed for quashing/setting aside and/or cancelling the order dated 09.08.2006 (Annexure-6 to the writ petition), passed by the Principal Secretary to the State Govt. in the Revenue Department in Revision Case No.02/Rev/Comm/03, under Section 95 of the Tripura Land Revenue and Land Reforms Act,1960 (for short, TLR and LR Act), where-under the Principal Secretary refused to interfere with order dated 09.05.2003 (Annexure-3 to the writ petition) passed by the District Magistrate and Collector, North Tripura, Kailashahar in review Case No. 50/2000 under Section 96 of the TLR and LR Act.

(2.) Heard learned Sr. counsel, Mr. S. Deb for the petitioner and learned G.A., Mr. T. Dutta Majumder for the respondent Nos. 2 and 3. Respondent No.1 chosen to remain absent though notice was properly served upon him.

(3.) The case of the petitioner is that land measuring 2.31 acres at Mouja Kanchanpur was allotted in his name and it was recorded in Khatian No.1359 of Mouja Kanchanpur and a copy of that Khatian is annexed as Annexure-1 to the writ petition. At the time of revisional settlement, the said allotted land was recorded in Khatian No.633 of Mouja Kanchanpur and the area of the land was slightly decreased to 2.28 acres and a copy of that Khatian is annexed as Annexure-2 to the writ petition.