STATE OF TRIPURA Vs. SITESH CHANDRA DAS

JUDGEMENT

(1.) THIS Second Appeal under Section 100 of CPC has been directed against the judgment and decree dated 27th July, 1992 passed by the learned District Judge, North Tripura, Kailashahar in Title Appeal No. 9 of 1992.

(2.) THIS appeal was admitted by this Court by an order passed on 31 -1 -1996 for a decision on the following substantial question of law: -

(3.) LEARNED counsel for the appellant -State submitted that since the land in question was acquired by the State Government under Section 4 of the LA Act, jurisdiction was exclusively with the Collector to decide the question of title including the claim of jote -right as per provisions of Section 12 and Section 18 of the LA Act.