- (1.) This is a petition for revision of orders of a Bhag Chas Conciliation Board & of an Appellate Officer under Article 227 of the Constitution of India.
(2.) The present petitioner cultivated a big area of land in two moujas in the Sunderban area & for this purpose he entered into an agreement with the opposite parties who cultivated the land as bhagchasis.
(3.) On 9-1-1951 one of the bhagchasis, Benode Behari De, filed a petition before the Bhagchas Conciliation Board & this he appeared to do on behalf of himself & a number of other bargadars. The petitioner filed an objection & contended that this application was not in form in that it was vague & indefinite & the names of the other bhagchasis were not given. The area, location & other particulars of the lands cultivated were not given & the petition was not verified as required by Rule 6 Sub-rule (2) of the rules made under the West Bengal Bargadars Act.;