BISWANATH SARKAR & ANR. Vs. SUNIT KUMAR SAHA

JUDGEMENT

(1.) This revisional application is directed against the judgment and order dated July 02, 2012 passed by Additional District Judge, 3rd Court, Malda, in Misc. Appeal No. 40 of 2011 by which an application under Section 8 of the West Bengal Land Reforms Act, 1955 is dismissed.

(2.) Admittedly, four brothers, namely Jitendra Nath Sarkar, Swadhin Chandra Sarkar, Biswanath Sarkar and Monoranjan Sarkar purchased 60 decimals of land from Bhajaharial Pal and Khiroda Bala Pal by registered deed of sale dated April 21, 1979 in respect of the Plot no. 480, Mouza - Kanturka, Police Station-Habibpur, District-Malda for a valued consideration, as mentioned therein.

(3.) The aforesaid four brothers were possessing the said property till Jitendra Nath Sarkar sold, transferred and conveyed 15 decimals of land to the opposite party for a consideration of Rs. 15,000/- by executing and registering deed on January 07, 2007.