PANCHANAN MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ application has been preferred by the petitioner being aggrieved by the order dated 13.12.2019, passed by the Learned Second Bench of West Bengal Land Reforms Tenancy Tribunal, dismissing O.A.No.165 of 2016.

(2.) Materials placed on record as well as the averments of the O.A.No.165 of 2016 reveal that the present petitioner prayed for a direction upon the B.L.&L.R.O. concerned to record his name in respect of the disputed land in the relevant record of rights by way of correction/rectification/deletion of the alleged erroneous entries in the Record of Rights on the basis of his representation dated 09.07.2015, i.e. Annexure-'P/6'.

(3.) The facts of the case leading to this writ application in nutshell are as follows:-