BHABANI MAITI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been has been filed assailing the judgment and order dated December 13, 2019 (for short, the impugned order) passed by the West Bengal Land Reforms and Tenancy Tribunal (for short, the Tribunal) in O.A. No. 3178 of 2007 (Bhabani Maiti vs. The State of West Bengal & Ors.) [for short, the Original Application], whereunder, the Original Application filed by the petitioner was dismissed.

(2.) The petitioner claimed to be the owner of a piece of land being Plot No. 370/411 measuring about 7.5. decimals which is equivalent to about 3276 Barga Foot under Mouza-Dakhin Hazipur, Ward No. 14, J.L. No. 90 Khatian No.- 203 (Sabek), District- 24 Parganas (South) (for short, the land).

(3.) By virtue of two registered deeds of conveyance dated May 30, 1990 and November 13, 1997, the petitioner purchased the land from one Murati Mohan Naskar and one Dibakar Halder respectively. The petitioner claimed to be in possession of the land and had constructed his dwelling house thereupon. Murati had purchased the land from one Amullya Ganguly in the year 1958. On April 1, 1950 Amullya obtained lease in respect of the land from the Khas Mahal Department for a period of five years. The petitioner after purchasing the said land filed an application before the block land and Land Reforms Officer to have his name recorded in respect thereof in the record of right on the basis of the said two registered deeds of conveyance. Such claim of the petitioner was rejected.