GOURANGA DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) At some stage all proceedings must end, specially the one initiated on false foot and concealment of fact.

(2.) The revisional petitioner lays challenge to the order dated 18.10.2012 passed in Case No. Rev/Revision/126/2007 titled as Smti. Shibani Kar(Banik) Vrs. The State of Tripura and another.

(3.) It is a matter of record that the predecessor in interest of the private respondent was the owner of land in question. On the basis of a forged document, as is so held by the authority below, the present petitioner, got his name entered into the revenue record as owner thereof. Crucially, the purported document of transfer of title of the land in question, by the original owner in favour of the present petitioner namely, Sri Gouranga Debnath, is by way of an unregistered deed which in fact is a single sheet paper.