PARULBALA MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is a hearing of a writ petition upon affidavits.Respondents have filed affidavit in opposition. Petitioner has filed affidavit-in-reply thereto.

(2.) The petitioner claims to be the sole squatter at premises no.2/192, Neli Nagar Colony,PO.Haltu, Police Station- Garfa, Kolkata- 700078 (for short, the land). Petitioner has settled at the said land and built a temporary structure.The land is measuring about 9 cottah 1 chittak equivalent to 15 decimals.Since 1947, the deceased husband of the petitioner and the petitioner were and is in possession of the land under the Refugee Rehabilitation Programme of India.

(3.) The land was mutated in the settlement record of the State in the name of the petitioner subsequent to the demise of her husband. In the mutation record it was recorded as 15 decimals of land against the name of the deceased husband of the petitioner. The land was described to be situated at Mouza: Dhakuria, J.L. No. 18,Touji Nos. 230 and 233, R.S. No.15, Khatian No. 17, R.S. Dag No. 1587/1972 measuring about 15 decimals.