SHAKINA BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioners challenges an order dtd. 22/9/2000 passed by the West Bengal Land Reforms and Tenancy Tribunal (WBLRTT), whereby the Tribunal refused to interfere with an order of the Revenue Officer dtd. 27/7/1995 passed under Sec. 14T (3A) of the WBLR Act of 1955 in suo moto proceedings no. 1/14T(3A)/LR/HK/Suo/95.

(2.) The case of the petitioner in summary is as follows.

(3.) The present writ petitioners are the legal heirs of one Surat Ali Biswas, the applicant before the Tribunal. He was the son of one Jahar Ali Biswas, the original land owner.