JAGADISH CHANDRA CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IN this Rule the petitioners challenged an Order No. 7 dated 8. 9:76 passed by the Revenue Officer, Balurghat Settlement Camp. It appears that the petitioners submitted a Return in From No. 7a (under the provision of the West Bengal Land Reforms Act) and an order was passed by the Revenue Officer allowing him to retain certain lands with respect to which the petitioners exercised his choice to retain. Thereafter in the third week of September,1976 the petitioner received a Notice signed by the Revenue Officer informing him that hearing of the case in respect of the Return in Form 7a would again be held on September 21, 1976. It is the case of the petitioner that the Revenue officer has got no jurisdiction to start a review proceeding with respect to the earlier decision passed upon the Return submitted by the petitioner No. 1 in From No. 7a. No one appears on behalf of the State. No affidavit-in-opposition has been filed. Considering the facts and Circumstances of this case, the impugned Order dated 8. 9. 76 and the Notice are quashed. The Rule is made Absolute. There will be on Order as to Cost.