JAGAT PATI MATHUR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India challenging the judgement and order dated February 01, 2013 passed in Original Application no.1842 of 2008 by the West Bengal Land Reforms and Tenancy Tribunal.

(2.) Mr. Tapan Kumar Mukherjee- III, Additional Government Pleader, accepts the notice of this writ petition on behalf of all the respondents. The disputed property originally belonged to Shri Nilpadmeswar and Shri Nakuleswar Sib Thakur. Manindranath Ghosh was the shebait of the deities. Manindranath Ghosh sometime in 1960 settled 3.21 acres of land to one Jagat Pati Mathur, since deceased. After the death of Manindranath Ghosh, the heirs and legal representatives of Manindranath Ghosh executed a registered deed of lease in favour of Jagat Pati Mathur, since deceased.

(3.) The State claimed that the said 3.21 acres of land stood vested in the State and the State took possession of the land.