ANANTALAL CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed challenging the order dated 20.04.2001 passed by the West Bengal Land Reforms & Tenancy Tribunal (hereinafter referred to as the 'said Tribunal') in T.A.No. 633 of 2000 (LRTT). By the said order, writ petition numbered as 4095 (W) of 1999, which was transferred to the said tribunal, was decided. The said writ petition No. 4095 (W) of 1999 was filed by one Sri Anantalal Chakraborty and Sri Srimantalal Chakraborty, both sons of late Haranarayan Chakraborty, challenging therein the order of vesting passed by the appellate authority dated 24.11.1998 under Section 54 of the West Bengal Land Reforms Act, 1955 (hereinafter referred to as the 'said Act).

(2.) The relevant facts of this case are that Haranarayan Chakraborty allegedly transferred 25.78 acres of land by a registered 'Nirupanpatra' dated 31.12.1976 to his sons, daughters and also to his grandsons many of whom at that time were minors and also to his deities.

(3.) Several proceedings were initiated in respect of such transfer, but, the proceedings with which we are concerned is the proceeding by the Revenue Officer, Keshiayari, in Case No. 1 of 1992 and Case No. 2 of 1992 under Section 14T(5) of the said Act. In the said proceeding, the Revenue Officer held that the said transfer was not bona fide and further held that the character of "Debottar" is private and also held that 9.6 acres of land consequently had vested.