SUDHIR KUMAR MAJUMDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Since similar issues are involved in all the writ petitions, they are taken up for consideration and disposal by a common judgment.

(2.) The prayers of the petitioners are as hereunder:-

(3.) The petitioners in W.P.A. 15475 of 2021 claim to be recorded owners of property in R.S. and L.R. plot no. 82 under L.R. khatian nos. 294, 295, 293 and 296 in mouza- Alisha, J.L. no. 77, P.S. Burdwan Sadar, Dist:- Purba Bardhaman comprising about 0.050 acres since 1988 by virtue of purchase and have been running small scale business therein for earning their livelihood.