ELECTROSTEEL CASTINGS LIMITED Vs. ESAB INDIA LIMITED

JUDGEMENT

(1.) The writ petitioner has assailed the order dated July 24, 2023 passed by the West Bengal Land Reforms and Tenancy Tribunal in OA 2011 of 2021 (LRTT).

(2.) By the impugned order, the Tribunal has held that the writ petitioner was not an interested person in connection with the application for conversion submitted by the private respondent. The Tribunal has also held that there is no irregularity or inconsistency in the order dated July 28, 2021 passed by the Commissioner, Presidency Division as well as the order dated August 28, 2019 passed by the authority under Sec. 4C of the West Bengal Land Reforms Act, 1955. The Tribunal has dismissed the Original Application.

(3.) Learned Senior Advocate for the writ petitioner has submitted that, the writ petitioner is an adjacent land owner of the private respondent. The private respondent had applied for conversion under Sec. 4C of the Act of 1955 read with Rule 5 A of the West Bengal Land Reforms Rules, 1965. The private respondent had sought for conversion of land comprised of 7.45 acres in different plots. Initially, the private respondent had applied for conversion of land from Shali to Commercial/Bastu on May 16, 2018. Subsequently, the private respondent had applied on July 11, 2019 for conversion of such land to Industrial Park. Such applications for conversions had been filed under Form 1A accompanied by such declaration.