SUNIL DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In the aforementioned bunch of cases beside the factual controversies of individual cases, an identical question of law appertaining the application of the Provisions of Section 187 of Tripura Land Revenue and Land Reforms Act, 1960 (shortly "the TLR & LR Act) to the territorial area of Tripura Tribal Areas Autonomous District Council (shortly "the ADC") has been raised in view of para 12 AA under the Sixth Schedule of the Constitution of India.

(2.) The subject matter of all the cases relates to restoration of land to the members of the scheduled tribes who once transferred their respective land to the members belonging to non tribal community in violation of Section 187(1) of TLR & LR Act.

(3.) To decide this question the provisions of 187(1), 187(3)(a) of TLR & LR Act, and paragraph 3(1 )(a) and paragraph 12 AA (a) of the Sixth schedule of the Constitution of India are to be examined.