SACHIN JOTEDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS writ petition is directed against an order passed by the West Bengal Land Reforms and Tenancy Tribunal on 31st August, 2004 in Case No. O.A. 1963/2004 (LRTT) at the instance of the writ petitioner no.1/applicant.

(2.) THOUGH there was enormous delay in filing this writ petition before this Court for challenging the impugned order and no reasonable explanation has been given for such long delay in filing this writ petition before this Court, still we have considered the writ petition on merit.

(3.) HEAR is the case where we find that the Big Raiyat viz., Billomoni Dasi did not retain the disputed land by filing return in 'B' Form and as such the said land stood vested with the State under Section 6(1) of the West Bengal Estate Acquisition Act in the Big Raiyat Case No. 43 of 1968.