GOBINDA LALL CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition can be decided by deciding a short question of law as to whether under the existing provisions of the West Bengal Estates Acquisition Act, 1953 (Act I of 1954), as the Act stood on March 2, 1980, a Revenue Officer could review the order passed by the earlier Revenue Officer having concurrent jurisdiction.

(2.) This Rule has been issued by the Hon'ble Mr. Justice G. N. Ray on July 14, 1980 but no interim order was granted and this Rule has become ready as regards service on March 19, 1986, but no one is appearing on behalf of the State respondents and no affidavit-in-opposition has been filed in the said behalf.

(3.) It appears from the Order Book that on July 8, 1986, the Hon'ble Mr. Justice Bhagabati Prasad Banerjee fixed the hearing of the Rule one week hence. Thereafter, the Rule was directed to appear in my list by my earlier order dated July 24, 1987, and is being heard today, when there is no appearance on behalf of the State.