- (1.) Instant writ petition has been filed assailing the judgment and order dated 23rd December, 2008 passed by the West Bengal Land Reforms and Tenancy Tribu-nal in O.A. (P) No. 1389 of 2005 whereby the said learned Tribunal affirmed the judg-ment and order passed by the learned Addi-tional Thika Controller, Kolkata to the ef-fect that though there was no tenancy in re-spect of the portion of the property in ques-tion namely Premises No. 9 and 9/1, Sarat Bose Road, Kolkata - 700 020 as claimed by one Srimati Surenga Devi, the said prop-erty was nevertheless a Thika property in view of the existence of 'Khatal' as recorded in the Inspection Book of Kolkata Munici-pal Corporation and thus vested in this State.
(2.) Facts and circumstances giving rise to this writ petition are narrated hereinafter.
(3.) One Asit Kumar Ghosh (since de-ceased) of 47, Pathuriaghat Street, Kolkata, was the owner of the premises No. 9, Sarat Bose Road, Kolkata - 700 020 (hereinafter referred to as the "said property"). On the death of Late Asit Kumar Ghosh, the said property stood vested in the Estate of Asit Kumar Ghosh.;