STATE OF TRIPURA Vs. CHAPALA BALA GHOSH

JUDGEMENT

(1.) The petitioners have challenged an order dated 9th July, 2019 passed by learned Additional District Judge, West Tripura, Agartala by which he was pleased to dismiss the appeal of the petitioner and confirm the order passed by the trial court dated 19th January, 2019.

(2.) The respondents herein have instituted a civil suit before the learned Civil Judge (Senior Division) claiming title over the suit land on the basis of adverse possession. Pending such suit they prayed for interim injunction against dispossession. The trial Court granted such injunction by the order dated 19th January, 2019. Against which State preferred an appeal before the district court which has been dismissed by the impugned order.

(3.) Having heard learned counsel for the petitioners and having perused the orders on record, I do not find any reason to interfere.