NER-II TRANSMISSION LTD. Vs. SUMITRA DEBBARMA

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India by the petitioner challenging the judgment dtd. 14/2/2025 by the District Judge, West Tripura District, Agartala ( for short 'District Court') in Civil Misc.(J) 01/2022.

(2.) The 1st petitioner is M/S NER-II Transmission Ltd., which is a Government company incorporated in the year 2015.

(3.) It is a special purpose vehicle with several components comprising the North Eastern Region System Strengthening Scheme-II (Part-B) & V. The project was to strengthen the interconnection between the States of Tripura, Assam and Arunachal Pradesh and to provide an additional source of power to Itanagar and also to provide a strong interconnection between the northern and southern part of the north-east region.