GOURANGA SHIL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K. Nath, learned counsel appearing for the petitioner as well as Mr. N. Choudhury, learned G.A. appearing for the respondents.

(2.) Mr. N. Choudhury, learned G.A. appearing for the respondents has submitted that this matter has been inquired into by one Panchayet Extension Officer of the R.D. Block and from his report it appears that Ramanath Shil died in the residence of his brother at Rajnagar. But they could not produce any documentary evidence to show that Ramanath Shil died on 20/2/1994 as claimed by the petitioner. That apart, it has been observed in the said enquiry report as under:

(3.) Having appreciated the submission made by the learned counsel appearing for the petitioner and having perused the inquiry report as referred this court is of the view that the petitioner has utterly failed to make out any case for interference by this court.