SHAMBHUNATH NATH GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition is directed against an order dated 9th July, 2013 passed by the West Bengal Land Reforms and Tenancy Tribunal in O.A No. 694 of 2012 (LRTT) at the instance of the writ petitioner who is the admitted land owner of the land in dispute. By the said order, the Learned Tribunal affirmed the order of the Appellate Authority by declaring that the Respondent No.7 herein is the bargadarin respect of the land in dispute under the petitioner herein.

(2.) Let us now consider as to how far the Learned Tribunal was justified in declaring the private respondent No.7 as the bargadar in respect of the disputed land under the petitioner in the facts of the instant case.

(3.) For proper appreciation of the dispute involved in this writ petition we record herein the short background of the case leading to the filing of present writ petition.