SUBRATA GHOSH Vs. THE REVENUE OFFICER

JUDGEMENT

(1.) The present writ petition has been filed assailing the order dtd. 16/12/2021 passed by the 1st Bench, West Bengal Land Reforms and Tenancy Tribunal in M.A. 325 of 2015 and M.A. 326 of 2015; whereby and whereunder the application for condonation of delay in filing the application for restoration was dismissed.

(2.) The origin of the litigation can be traced since 1976 when the writ petitioners challenged the vesting order before this Court in a writ petition being CR No. 8984 (W) of 1976. The said writ petition was disposed of directing the competent authority to determine afresh by allowing the retention of the land to the writ petitioners. Pursuant to the said order of this Court passed on 21/2/1986 in the said writ petition the Revenue Officer initiated a proceeding and ultimately decided to vest the land to the State of West Bengal. The aforesaid order was further challenged before this Court in CR No. 14654 (W) of 1988 and an interim order was passed therein. Pursuant to the promulgation of the West Bengal Land Reforms and Tenancy Tribunal Act, 1977 the said writ petition was transferred to the Tribunal and was renumbered as T.A. 8434 of 2005.

(3.) The matter was listed before the diverged Bench of the Tribunal from time to time and it appears that it was dismissed earlier. However, the Tribunal restored the said application and the matter was further listed before several Benches of the Tribunal. Ultimately the said writ petition was again dismissed on 19/11/2011.