HIHIR KR SINGH Vs. A D M

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution for issuance of a writ in the nature of Mandamus calling upon the respondents to show cause why the ex parte revision of the record of rights by altering the mode of cultivation by recording the names of the respondents Nos. 5 and 6 as Bargadars should not be quashed or cancelled and for ancillary reliefs connected with the said prayer.

(2.) Mr. Mukherjee, learned Advocate appearing for the petitioners (none appeared for the respondent officers who have been named parties) drew my attention to the fact that in 1977 record of rights was revised and objections were invited and after that his clients' names were recorded as owners without any entry of the name of any Bargadar.

(3.) In the month of April/May, 1979 Bijoy Bagdi and Khudiram Das claimed that they had been declared as Bargadars.