HARI NARAYAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) There is a limit to which a litigant, a cantankerous one at that, can continue to abuse the process of law by resorting to filling frivolous litigations, repeated in nature, with the sole purpose of protecting unauthorized possession over public land.

(2.) The present petition filed under Article 227 of the Constitution of India lays challenge to the order dated 20.06.2019 passed by the learned Civil Judge (Sr. Div.), Court No.2, West Tripura, Agartala in TS No.107/2016 titled as Sri Hari Narayan Das Vrs. The State of Tripura and Ors.

(3.) On 05.09.2019 when the matter was taken up, both Sri Debalay Bhattacharya, Govt. advocate and Sri K. K. Pal, learned counsel appearing for the Municipal Corporation, vehemently opposed the petition.