AMULYA SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) I have heard Mr. S.M. Chakraborty, learned counsel appearing on behalf of the petitioners and Mr. A Chakraborty, learned Advocate General, Tripura, appearing on behalf of the respondents.

(2.) This is an application under Article 226 of the Constitution of India praying for a writ of certiorari quashing the impugned orders dated 23.8.1986 passed by the Revenue Officer (S.D.O.), Khowai, West Tripura in Case No. 189/RST/86, dated 4.12.1986 passed by the District Magistrate and Collector, West Tripuna in Revenue Appeal Case No. 8/86 and dated 5.1.1988 passed by the Secretary of Revenue etc, Government of Tripura in Appeal Case No. 3/RevenueCommnr/Rst/87.

(3.) The brief facts of the case are that a member of Scheduled Tribes namely, Shri Upananda Jamatia sold 4(four)kanis of land to Shri Subal Chandra Bhowmik and others on 3.3.1968 and thereafter Shri Subal Chandra Bhowmik and others sold four kanis of land to the petitioners on 21.11.1975. Having purchased the said land, the petitioners entered the said land and are presently in occupation of the same.