BRAJENDRA KUMAR PARIA Vs. GOSTA DOLUI

JUDGEMENT

(1.) THIS Rule is directed against an appellate order, by which a learned Munsif set aside the order of a Revenue Officer directing eviction of a bargadar from the land in question on the ground of the requirement of the landlord, and remanded the matter to the said Revenue Officer for a fresh trial.

(2.) THE question that arises for our determination is whether a Munsif, in exercise of his jurisdiction under section 19 of the West Bengal Land Reforms Act, 1955, has the power to remand any matter to the Revenue Officer.

(3.) SECTION 19 of the West Bengal Land Reforms Act is herein below set out: