KRISHNA MOHAN DAS Vs. DHANESWAR DEBBARMA

JUDGEMENT

(1.) HEARD learned counsel Mr. D.K. Biswas for the petitioner and learned counsel Mr. D.C. Roy for the respondent No. 1 and learned counsel Mr. D.C. Nath for the respondent No. 2.

(2.) BY filing this writ petition, under Article 226 of the Constitution of India, the petitioner challenged the order dated 24.03.2007 passed by the D.M. & Collector, Kailashahar, North Tripura in case No. Rev/Revision/79/2005 under Section 95 of the Tripura Land Revenue and Land Reforms Act, 1960 (for short, TLR & LR Act).

(3.) RESPONDENT No. 1 by filing counter affidavit contended that the respondent was all along in possession of the land allotted in the name of the petitioner and it was wrongly allotted in the name of the petitioner and therefore, the respondent contended that the order passed by the District Magistrate shall sustain.