- (1.) Heard learned Advocates appearing for the parties. Assailing the order dated 1st March, 2011 passed in O.A. No. 3030 of 2006 (LRTT) by the West Bengal Land Reforms and Tenancy Tribunal, Third Bench, this writ application has been filed.
(2.) The impugned order reads such: "01.03.11. Mr. Biswa Priya Ray. Learned Advocate is appearing for the applicant. Learned Government Representative is present. Learned Government Representative files report annexing the copy of the order passed by the Revenue Officer, Pandua, District-Hooghly, in Misc. Case No. 36/Pandua/1999.. The report and the copy of the proceeding be kept with the record. Copy served upon Mr. Biswa Priya Ray, Learned Advocate for the applicant. We have heard both sides. It appears that in compliance of the order passed by the Hon'ble High Court, Calcutta concerned authority initiated proceeding being Misc. Case No. 36/Pandua/1999. The copy of the information regarding recording the suit land in favour of the applicant has also been filed by the concerned authority with his report. As the mater has already been disposed of, so no further direction is required from this end in O.A. No. 3030 of 2006. In these terms the O.A. No. 3030 of 2006 is disposed of...."
(3.) The case has a chequered history. Initially, the petitioner moved the writ application being W.P. No. 12974 (W) of 1998 praying for disposal of his representation dated 30th September, 1997 as filed before the concerned Revenue Officer raising the dispute about barga cultivation. This writ application has been disposed of by Amitava Lala, J. (as His Lordship then was) directing the concerned Revenue Officer to dispose of the said application. A proceeding was initiated in terms of the said order of the Hon'ble High Court, Calcutta by the concerned Revenue Officer being Misc. Case No. 36/Pandua of 1999 under the cause-title Abdul Odud, the present petitioner v. Deba Hansda & Ors. In the said proceeding, the present petitioner admitted Barga right of Deba Hansda. The order of the Revenue Officer dated 1st June, 1999 reads such: "Both the parties appeared. Haziras enclosed. Heard both the parties. The 1st party agreed that the disputed plot has been cultivating by the recorded Bargadar named by Deba Hansda. Adhering strictly to the principles of justice and norms generally adopted for rewarding the name of a bargadar I have no ambiguity to say that the name of the bargadar has been recorded in due process of law. In consideration of the above there is no such ground to delete the name of the bargadar or to cancel the barga certificate which has been issued by RO. Pandua. Hence the case is disposed of.";