PRADIP MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition.

(2.) Petitioners have challenged an order dated 19.08.2015 passed by the Sub-Divisional Magistrate, Ambassa, Dhalai Tripura, under Section-187 of the Tripura Land Revenue and Land Reforms Act, 1960 (the Act for short) by which he directed restoration of possession of the original land holders, the tribals by dispossessing the present petitioners.

(3.) Brief facts are as under: