BHUDHAR META Vs. J L R O NANOOR

JUDGEMENT

(1.) The petitioner, who claims to be a landless person and a settlee in respect of 53 decimals of land, moved and obtained this Rule against the purported action of the respondents to have those lands settled with respondent No. 4, - Sk. Tinkori, without duly and lawfully cancelling his settlement.

(2.) It has been contended by the petitioner that on such settlement as aforesaid, he duly acted and entered into pos-session of the lands in question and is possessing them as such settlee from the date of settlement. For the purpose of establishing the fact of such settlement and his possession, the petitioner has made reference to the rent receipts, which have been granted to him up to 1379 B. S.

(3.) It has been alleged by him that all of a sudden he was informed that the lands so possessed by him have been settled with the respondent No. 4, even in spite of the aforesaid fact of his possession. It may be mentioned that the petitioner has also contended that in terms of Rule 20-A of the West Bengal Land Reforms Rules it was and is obligatory on the part of the respondents concerned to make permanent settlement of the lands in question with him in view of his earlier settlement as aforesaid and in fact, he hag made such an application.