MANABENDU DAS CHOUDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD learned counsel Mr. D.K. Biswas for the petitioner and learned Sr. counsel Mr. D. Chakraborty assisted by learned counsel Ms. N. Majumder for the State -respondents.

(2.) THE writ petition is taken up for final disposal at the admission stage itself in the presence of learned counsel of both side.

(3.) SINCE the Khatian was prepared in the name of the petitioner for the proposed allotted land but subsequently it was again recorded in Khas Khatian, the petitioner filed an application under Section 11(3) of TLR and LR Act, 1960 before the Collector, North Tripura, Dharmanagar vide Revenue Case No. 1 of 2012 and the Collector by order dated 25.07.2012 directed SDM, Dharmanagar to initiate the fresh allotment proposal in the name of the petitioner as a special case in order to regularize the handing over of possession of 2.30 acres of land. The petitioner is aggrieved since subsequent thereto the Allotment Committee vide their resolution dated 16.09.2013 refused the allotment proposal and the petitioner obtained a copy of the same through RTI and the copy is marked as Annexure -8 to the writ petition.