BIKASH ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) SINCE these writ petitions involve common questions of fact and law, they have been heard together and would be governed by this common judgment and order.

(2.) BIKASH Roy [petitioner in W. P. No. 23766 (W) of 2006] claims to be the owner of Plot No. 937, Khatianno. 1853, Mouza Naul, Police Station Shyampur in the district of Howrah while Ashim Mondal and two others [petitioners in w. P. No. 23765 (W) of 2006] claim to be owners of Plot No. 937, Khatian Nos. 1858, 1851 and 1857 respectively within the same mouza as aforesaid. It is their claim that their names have been recorded in the records of right and they are paying rent to the Government in respect thereof.

(3.) IT is the further claim of the petitioners that originally the plots belonged to one Nalini Prakash Ghoshal and the private respondent in both the petitions, viz. Shyam Charan Prodhan was the bargadar.