SWAPAN CHAKRABORTY Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) By consent of the parties, the appeal and the application are taken up for hearing.

(2.) It appears that the land of the writ petitioners, who are appellants before us, had vested in the State under the provisions of the West Bengal Land Reforms Act, 1955. The writ petitioners challenged such vesting by way of a civil suit. The Trial Court dismissed the suit. The First Appellate Court affirmed the Trial Court's decree. The second appeal of the writ petitioners was allowed by this Court and the vesting was set aside.

(3.) It appears that thereafter, various proceedings had been initiated by the writ petitioners to have the Record of Rights corrected and for getting back possession of the land in question. The Record of Rights was corrected, both Rs.and LR. However, possession has still not been obtained by the writ petitioners.