KANIKA CHAKRABORTY Vs. MIRA ROY

JUDGEMENT

(1.) IN the present case, the subject matter of challenge is an order dated 9. 6. 2004 passed by the learned Single Judge in W. P. No. 1072 (W) of 2002.

(2.) WRIT petition was preferred by the respondents challenging an order dated 22/27. 11. 2001 issued under Memo No. 4286-Law/om-65/99, which was an order of cancellation of allotment in favour of the writ petitioner no. 1 and her husband, Saroj Kumar Roy in plot no. 38 of Pirojpur-1, Government Colony, malda.

(3.) THE factual background of the case is as follows : for settlement of refugees from East Pakistan, huge area of land was acquired by the State Government to settle the said refugees. When these people were permitted to be settled, they were treated as licensees of the settled lands. They were permitted to construct structure for living with their families. In 1987 the State Government decided to recognize them as owners and to give documents of title to those settlers.