CHUNI CHANDA Vs. STATE OF TRIPURA; PRINCIPAL SECRETARY TO GOVERNMENT OF TRIPURA; DISTRICT MAGISTRATE & COLLECTOR, WEST TRIPURA, AGARTALA; EXECUTIVE OFFICER, RANIR BAZAR NAGAR PANCHAYET

JUDGEMENT

(1.) This appeal filed under Section 100 of the CPC has been admitted by the order dated 23.11.2012 on the following substantial question of law :

(2.) At the outset it is to be noted that the courts below returned the concurrent finding of fact that the plaintiff, the appellant herein, has failed to prove his adverse possession over the suit land as described in the Schedule-A appended to the plaint, which reads as under :

(3.) It is required to be further noted that Schedule-B and Schedule-C land has been claimed to have been acquired by the appropriate Government by the notification dated 18.11.2002 under L.A. Case No.DM/LA/W/SDR/12/2002. Schedule-B and Schedule-C land is admittedly part of Schedule-A land and the plaintiff by filing the suit for declaration and consequential relief claimed his title over Schedule-A land on adverse possession. It would be apposite to reproduce the relevant pleadings by the plaintiff, which are as follows :