ANANDA KUMAR HALDER Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) This revisional application under Article 227 of the Constitution of India is at the instance of a Second Transferee in a proceeding under Section 4(1) of the Restoration of Alienated Land Act, 1973 ("Act") and is directed against order dated July 13, 1987 passed by the Sub-Divisional Officer, an Appellate Authority, under the Act in L.A.A. No. 23 of 1986, thereby affirming the order dated February 28, 1986 passed by the Special Officer under the Act.

(2.) One Sukumar Ghosh, the father of the opposite party No. 3 herein, sold the disputed property in favour of opposite party No. 4 who in his turn transferred the property to the present petitioner.

(3.) On the death of said Sukumar Ghosh, the opposite party No. 1 filed an application under Section 4 of the Act for restoration of the land transferred on the ground that the property was transferred in distress and that there was an oral agreement of reconveyance.