STATE OF TRIPURA Vs. HAMENDRA NARAYAN DATTA

JUDGEMENT

(1.) The above two appeals are directed against the judgment and order, dated 28.4.07, passed by the learned Single Judge, in Ex.R No. Ol of 2004. The appeals, having raised common questions of facts and law, and as agreed to by the learned Counsel for both the parties, were heard together and will be covered by the present common judgment and order.

(2.) This matter has a chequered history of sixty years, commencing from 1950, in wich the Respondents, despite succeeding to get favourable orders in Civil Rule No. 258 of 80, Civil Rule No. 47 of 89, W.A. No 28 of 96 W.A. No. 33 of 96 and Ex.R No. O1 of 2004, have not been able to get the orders, passed by the appropriate courts, enforced. The direction given in Civil Rule No. 258 of 1980, by order, dated 2.6.88, and in subsequent proceedings, requiring the State Respondents to pay compensation to the Petitioners in reflect of the requisitioned land from the date of requisitiOT till the land is acquired according to law or possession of the derequisitioned land is handed over. Failure of the Respondents to implement the said orders/directions, passed by this Court, has given rise to various proceedings leading to the present appeals.

(3.) In order to appreciate the controversy, it would be necessary to briefly recapitulate the background facts, which are as follows: