SARASWATI MANDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition is directed against the judgement and/or order passed by the West Bengal Land Reforms and Tenancy Tribunal in M.A. No. 558 of 2013 arising out of O.A. 2515 of 2006 (LRTT) at the instance of the writ petitioners who were applicants before the Learned Tribunal. Let us consider as to how far the Learned Tribunal was justified in passing the impugned order in the facts of the instant case.

(2.) Admittedly the petitioners herein purchased land measuring about 9.34 acres of Plot No. 177, Khatian No. 64, Mouza-Malekangumti, P.S. Hasnabad, District-24-Parganas on 24th April, 1956 from Binapani Debi, wife of Ardhendu Sekhar Chattopadhyay.

(3.) After purchasing the said land from Binapani Debi, the petitioners applied for mutation of their names in the record of rights. Their names were mutated and the petitioners were shown as raiyats in respect of the said land in the record of rights. The names of the petitioners were also recorded in the Rent Roll. The State Government also started realising rent from the petitioners regularly by granting rent receipts.