RANAJIT KUMAR BERA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petition is directed against an order dtd. 3/3/2020 passed by the learned West Bengal Land Reforms and Tenancy Tribunal by which an application filed by Panchayat Samity, Bhagwanpur-I, Purba Medinipur and Sabhapati, Bhagwanpur-I, Purba Medinipur was allowed.

(2.) The applicants in the said application for addition of party prayed for their addition in the proceeding on the ground that the land in question is the vested government land and the applicants being the Krishi Sech O Samabaya Sthayee Samiti in its meetings held on various dates decided unanimously to establish Kishan Mandi at Bhagwanpur Block-I and for that purpose various applications were made before the concerned Block Land & Land Reforms Officer as well as before the Block Development Officer to grant patta in the name of the said Kishan Mandi of the land measuring about 2 acres. In the event the land in question is settled in favour of the writ petitioners, it may seriously prejudice their right to establish a Kishan Mandi in the larger public interest. It is stated that the presence of the said applicants is necessary to enable the Court to effectively and completely adjudicate upon and settle all the questions in their favour in this matter.

(3.) Two Big Raiyat proceedings were initiated and in that proceedings two plots were vested to the State. Initially, the petitioners challenged such ex-parte vesting proceeding. The initial challenge was by the big riayats and thereafter by the persons claiming to have interest in the land through succession or otherwise.