TANDRA PAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This revisional application impeaches the proceeding being Kharibari Police Station Case No. 8 of 2022 dtd. 10/1/2022 under Sec. 3(1)(f)(z) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, now pending as Special G.R. Case No. 2 of 2022 before the learned Special Judge, Additional District and Sessions Judge, 1stCourt, Darjeeling.

(2.) Briefly stated, on 20/12/2021, the Officer-in-charge of Kharibari Police Station received an information from one Dilip Oraon wherein it was alleged that in the year 1920 Lepa Oraon by his own effort cleared up forest land and started cultivating the same. The State of West Bengal recorded the subject plot of land in his name in the year 1952. After the death of said Lepa Oraon his son Khasru Oraon became the raiyat, who was subsequently misled and made to execute some illegal documents, whereby the directors of the Tirrihannath Company Limited took the illegal possession of the said plot of land in through a non registered agreement dtd. 15/2/1996.

(3.) The said act was out and out illegal. Khasru Oraon after execution of the illegal document passed away. He was survived by his son Dilu Oraon, two daughters namely, Teppe Oraon and Sunita Oraon. On or about 1/2/2021 Ringi Oraon transferred her share of land to her grandsons Dilip and Dipak vide registered deed of gift.