GOLAP KANTI CHATTOPADHYAY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed assailing the judgment and order dated 30th July, 2008 passed by the West Bengal Land Reforms & Tenancy Tribunal in the case being O.A. No. 2 of 2006 whereby and whereunder the said learned Tribunal finally disposed of the application filed by the Petitioner herein on merits.

(2.) The facts available from the records are briefly summarised hereinafter.

(3.) The entire land in question of Mouza: Paschim Tajpur J.L. No. 13, Mouza: Banamalipur, J.L. No. 15 and Mouza: Aushbali, J.L. No. 9 under P.S. Chanditala in the district of Hooghly were recorded during R.S. operation in the names of Debata Charan Chattopadhyay and Hari Charan Chattopadhyay, sons of Late Purna Charan Chattopadhyay in equal 8 annas share each. Said Hari Charan Chattopadhyay out of his 8 annas share transferred more or less 10.11 acres of land to his elder son Parimal Kanti Chattopadhyay, Respondent No. 6 herein and also transferred 10.32 acres of land to his younger son namely, the Petitioner herein by way of registered deed dated 14th February, 1958. Said Hari Charan Chattopadhyay retained more or less 5.81 acres of land.