BIRBAL ORAON Vs. MURARILAL RAJORIA

JUDGEMENT

(1.) The petitioner has come before the Court with somewhat an innocuous prayer that his application dated February 18, 2022, submitted before the Revenue Officer, Falakata Block, Land & Land Reforms Officer, under Sec. 14E of the West Bengal Land Reforms Act, 1955, be adjudicated and decided by the said authority within a stipulated period of time.

(2.) Mr. Saha, who has represented the petitioner would say that under Sec. 14E of the said Act, the Revenue Officer is empowered, upon receipt of a complaint from a Rayat belonging to Schedule Tribe, regarding contravention of provision of Sec. 14C thereof, in respect of transfer of a plot of land or any portion thereof, to set aside such an improper transfer.

(3.) Allegedly, transfer of the land of the petitioner, who is a member of the Schedule Tribe is not in compliance with the mode of transfer of land by the Schedule Tribes, as provided under Sec. 14C of the Act of 1955. Hence, to seek redress, the petitioner has submitted the statutory complaint vide his letter dated February 18, 2022.