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The Tripura High Court has asked the members of the Communist Party of India CPI), Bhartiya Janta Party (BJP) and Indian National Congress (INC) to disclose the details of the public properties in their illegal possession. The order was passed by the Hon'ble bench comprising of Chief Justice Sanjay Karol and Hon'ble Justice Arindham Lodh after a petition was filed in this regard. The court decided to treat this petition as a public interest litigation (PIL) as it adversely affects the interests of the public at large. The Hon'ble court of Tripura has sought details of all the cases irrespective of the fact whether it is pending or it has been disposed off. Also, the Secretary of Revenue Department of Tripura has been directed to file affidavit regarding the properties held illegally by any person or political party.
The Chief Justice observed that - It is shocking that National Political parties, be it Communist Party of India, Bhartiya Janta Party or Indian National Congress which are registered with the Election Commission of India are seeking to retain possession over public property by taking a plea of adverse possession. Such plea, unethical or immoral is left for the electorate to decide, but in so far as the rights for the state are concerned, this court is duty bound to protect them.
The Hon'ble judges have referred the matter to the division bench for treating the petitions as Public Interest Litigation calling upon such parties to show cause as to why they be not ejected from the properties illegally retained in their possession, in relation to which action stands initiated by appropriate authorities.
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