Manas Nath Roy, J. - (1.) The deities, Sri Sri Iswar Lakshmi Mata Thakurani and Sri Sri Iswar Radha Krisna Jew Thakur being represented by their Shebaits, moved and obtained this Rule, with the corresponding interim order, on 2nd August, 1976, against the appellate order dated 18th May, 1976, made by the learned District Judge, Burdwan, in E.A. Appeal No. 6 of 1971, affirming thereby the order dated 6th September, 1971, made in 5A Case no. 132 of 1971 by the Assistant Settlement Officer, Ghaikara
(2.) The lands which were the subject matter of the dispute, would be about 15.11 acres of agricultural lands, which initially belonged to Sh. Amulya Laha and Asutosh Laha. It is the case of the petitioners that the lands in question were orally dedicated by the Lahas as mentioned above, to the two deities, whose names have been mentioned hereinbefore, without any formal deed of Arpannama. It is the case of the petitioners that such Arpannama was not executed, as the value of tho properties in issue was less than Rs. 100/-.
(3.) The petitioners have stated that since the dedication as mentioned above, the deities in question, were in possession of the properties as dedicated through their shebaits and the usufructs from the properties were utilised for the Sebapuja for the deities. It has also been state that regular account books were kept and maintained and the settlors erased to have any personal right, title, interest and possession in the properties in question and the interest of the deities was duly and correctly recorded in the Revisional Record of Rights.;