SABITA RANI MAJULYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard learned Advocates appearing for the parties.

(2.) Assailing the judgement and order dated 4th November, 2008 passed in O.A. No. 528 of 2008 (LRTT) with O.A. No. 529 of 2008 (LRTT) by the West Bengal Land Reforms and Tenancy Tribunal, these writ applications has been filed. Those are taken up for hearing analogously.

(3.) Learned Tribunal below considered different points raised in the original application filed assailing the order passed by Thika Controller determining right of respondent No. 5 herein as a thika tenant and mutation of name of the alleged thika tenant and correction of record of rights accordingly.