ARATI DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Chakraborty, learned counsel appearing for the petitioners as well as Mr. N. Chowdhury, learned G.A. appearing for the respondents.

(2.) The petitioners have unfolded their grievance before this court by means of this writ petition. The respondents have been in occupation of their land measuring 0.73 acres pertaining to Khatian No.2384, C.S. Plot No.1280, corresponding R.S. Plots No.2457 and 2458 of mouja Bishalgarh and instance of the respondents, Murabari High School, Bishalgarh under Sepahijala district has been functioning from that land. According to the petitioners, the respondents had taken occupation of the said land after death of the original owner namely Harendra Chandra Debnath. The petitioners are his legal heirs by way of inheritance.

(3.) Mr. Chakraborty, learned counsel appearing for the petitioners has submitted that one notice was served on the respondents on 3/9/2013 demanding payment the compensation with interest for their unauthorized occupation over their land. The respondents are, according to the petitioner, under obligation to pay the compensation in terms of Article 300A of the Constitution of India.