RUPALI MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard.

(2.) The present petition has been filed under Article-226 of the Constitution of India for setting aside the impugned order dtd. 18/5/2023 and also revoke the impugned order dtd. 18/5/2023 and to record the names of the petitioners in the Khatian, in connection with their respective shares of the land in question and for directing them to dispose of the revision petition dtd. 17/10/2023 preferred by the petitioners before the Principal Secretary, Revenue Department, Government of Tripura, Agartala, West Tripura.

(3.) The petitioners have prayed for the following reliefs: