ANIL DEBBARMA Vs. STATE OF TRIPURA; DISTRICT MAGISTRATE & COLLECTOR; SUB-DIVISIONAL MAGISTRATE; REVENUE INSPECTOR; TEHSILDAR, INDRANAGAR TEHSIL KACHARI; MATA MAHARANI BIBHU KUMARI DEVI; MAHARAJ PRADYOT KISHORE MANIKYA BAHADUR DEBBARMAN

JUDGEMENT

(1.) Heard Mr. S.M. Chakraborty, learned senior counsel appearing for the petitioner as well as Mr. D. Chakraborty, learned senior counsel appearing for the respondents.

(2.) By means of this writ petition, the petitioner has approached this court for commanding the respondents No. 1, 2 and 3 to restore his possession over the land measuring 0.04 acre as described in the schedule provided below paragraph 16 of the writ petition.

(3.) The petitioner had been dispossessed by the respondents No. 4 and 5 on 04.09.2008 without any notice and the semipermanent dwelling hut, constructed by the petitioner on the said land has been demolished entirely by illegal act.