SARAT CHANDRA DAS Vs. REVENUE OFFICER

JUDGEMENT

(1.) T. Chatterjee, J.-Can an adopted son be considered to be a "Son" within the meaning of "family" as defined in section 14-K(c) of the West Bengal Land Reforms Act, 1955 (for short "Act") is the question that needs to be decided in this writ application.

(2.) A proceeding under section 14(T) of the Act was started 'by the Revenue Officer, Settlement B' Camp, Contai, District Midnapore (hereinafter referred to as the Revenue Officer) against the writ petitioner which came to be registered as 7A Case No. 175/14T of 1978. By an order and/ or judgment passed in the aforesaid cue, the Revenue Officer determined the ceiling limit of the lands that may be retained by the writ petitioner under the Act and while determining such ceiling limit, the Revenue Officer has held that an adopted son of a raiyat cannot be as a son considered as within the meaning of 'family' as defined in section 14K(c) of the Act, for the purpose of calculating the ceiling limit of lands under section 14(M) of the Act.

(3.) Feeling aggrieved by the final order ,passed by the Revenue Officer disposing of the aforesaid case and determining the ceiling limit of lands under the Act the writ petitioner has come up to this Court under Article 226 of the Constitution for setting aside the same.