LAL CHAND GORAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The private respondents were declared as bargadars under the vendor of the petitioners by the concerned Block Land and Land Reforms Officer in a proceeding under Section 20D of the West Bengal Land Reforms Act, 1955. The petitioners are the subsequent purchasers of the land in question from the erstwhile owner under whom the private respondents were recorded as bargadars.

(2.) The order of the concerned authority was challenged by the petitioners in appeal before the Appellate Authority. The said appeal was dismissed on contest. The order of the concerned B.L.&L.R.O. was approved by the Appellate Authority in the said appeal.

(3.) Being aggrieved by and dissatisfied with the said order of the Appellate Authority, a tribunal application was filed by the petitioners before the West Bengal Land Reforms and Tenancy Tribunal, First Bench. In connection with the said tribunal application being O.A No. 1993 of 2013 (LRTT) following interim order was prayed for by the petitioners :-