PRASANTA KUMAR PAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) The appellants have filed the present appeal impugning the order dtd. 8/9/2021 passed by the High Court [High Court at Calcutta] in a Writ Petition [W.P.L.R.T. No.31 of 2020]. Vide aforesaid order, the High Court had set aside the order dtd. 11/1/2019 passed by the Tribunal [West Bengal Land Reforms and Tenancy Tribunal] in Original Application No.452 of 2008.

(3.) Briefly, the argument raised by the learned counsel appearing for the appellants is that one Iswar Chandra Pal had executed a registered gift deed dtd. 7/12/1967 in favour of his sons and daughters. Vide the aforesaid Gift Deed 20.88 1/2 acres of land was transferred. The same was given effect to in the revenue records on 26/5/1969 and the land was transferred in the respective shares of the beneficiaries. Considering the balance land of the said Iswar Chandra Pal, the Government had declared 8.80 acres of land as surplus area and had taken possession thereof. Iswar Chandra Pal died in the year 1975.