MIHIRBALA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this rule the petitioner, who is admittedly the owner of the disputed land, has challenged the legality of the proceedings before the respondent No. 2, the Bhagchas Officer, Mathurapur, instituted by the respondent No. 3, Nirapada Haldar, a bargadar, under Section 19-B of the West Bengal Land Reforms Act, 1955.

(2.) In that proceeding it has been alleged by the respondent No. 3 that his cultivation of the disputed land has been forcibly terminated by the petitioner. He has prayed for reliefs under Section 19-B of the Act. Section 19-B is as follows:--

(3.) This Rule is, accordingly, discharged, but there will be no order as to costs.