SONU BALA DEB BARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order passed by the learned Single Judge on 2.7.1997 in the writ petition being Civil Rule No. 86/1990 reversing three concurrent findings arrived at by the prescribed authorities in respect of restoration of the land to the appellant, a Tribal lady (ST).

(2.) The respondent no. 5 herein (since expired) and presently represented by his legal heirs, filed the aforesaid Civil Rule No. 86/1990 making a grievance against the three successive orders passed by the prescribed authorities restoring the land in question to the present appellant, who was the respondent No. 5 in the writ petition.

(3.) According to the writ petitioner, he had purchased 2.80 acres of land from the husband of the appellant in the year 1966. However, nothing was indicated in the writ petition as to on which date such purchase was made. Further, such purchase was stated to be by way of an unregistered Deed of Sale. In the writ petition, it was the case of the writ petitioner/respondent that ever since the purchase of the land in the year 1966, he had been possessing the land by all acts of possession. After the death of Krishnakumar Debbarma, the husband of the present appellant from whom the land was allegedly purchased, the appellant filed petition before the revenue Officer (SDO), Khowai, West Tripura invoking the provisions of Section 187 (3)(a) of the Tripura Land Revenue and Land Reforms Act, 1960 praying for restoration of the land.