ASHRAF HOSSAIN TARAFDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India against the judgment and order dated December 21, 2012 passed by the West Bengal Land Reforms and Tenancy Tribunal in Original Application no.1872 of 2012.

(2.) The petitioners instituted Title Suit no. 83 of 1981 in the court of the learned Munsif at Bongaon, inter alia, for declaration of title and permanent injunction. The suit was decreed by judgment and decree dated May 27, 1989 declaring right, title, and interest of these petitioners in the suit property. The defendants were restrained by permanent injunction from interfering with the possession of the plaintiffs in relation to the suit property. State of West Bengal was the principal defendant in the said suit.

(3.) No appeal was filed. Therefore, the State of West Bengal accepted the decree passed by the civil court.