Manasnath Roy, J. - (1.) The present petitioners in the Rule, which was obtained on 28th July 1977, with the corresponding interim order for maintaining of status quo, are the heirs of the original petitioners and were substituted by an order dated 29th Jan, 1981, as the original petitioner died on 28th Nov. 1980, leaving them, as her heirs and legal representatives.
(2.) In the Rule, an order of vesting under the provisions of West Bengal Land Reforms Act 1955 (hereinafter referred to as the said Act), has been challenged.
(3.) It is the case of the petitioners that the family of the original petitioner Smt. Krishna Kamalini Debeya, since deceased, consisted of herself and her mother-in-law, Smt. Nanibala Debeya, besides five members of the family of her brother Shri Gopi Nath Goswami, one foster daughter, two whole-time servants and one whole-time maid-servant, The members of the said brother's family have been stated to include the brother, his wife, their two daughters and a son.;