GOUR MOHAN ROY Vs. REVENUE OFFICER & ORS.

JUDGEMENT

(1.) This Role is directed against the vesting order passed by the respondent no. 1, the Revenue Officer (annexure D) and the subsequent direction to the petitioners to submit return in Form No. 7A (annexure E).

(2.) The petitioners along with many others are shebaits of four deities as described in paragraph 1 of she writ petition.

(3.) The origin of the endowment is somewhat obscure but as it appears, one Shanti Ram Roy installed the said deities arid endowed vast properties in their favour for carrying on their Sevapuja and there is no dispute that the said lands are rent free debuttar lands under sub-section (2) of Sec. 6 of the West Bengal Estates Acquisition Act.