DIPANKAR JANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners in this application have preferred an appeal against the order passed by B.M. Mirtra J. on 5th March, 1999, in W.P.No. 1739(W) of 1999, dismissing the writ application filed by the petitioners in which the order of the Appellate Authority confirming the order passed by the Block Land & Land Reforms Officer, Salboni, under section 18(2) of the West Bengal Land Reforms Act, 1955, had been challenged.

(2.) The case as made out in the writ petition is that the writ petitioners are the recorded owners of the plots of land described in paragraph 2 of the application under consideration and that the same are under their khas possession and personal cultivation as will appear from the R.S. Record-of Rights.

(3.) According to the petitioners, the respondent Nos. 4 to 18 had illegally and wrongfully got the R.S. Record-of-Rights altered with the connivance of the Block Land & Land Reforms Officer, Salboni, and got their names recorded as bargadars of the lands in question.