- (1.) The State of West Bengal and some officers of the State Government have filed the instant writ petition challenging the judgment and order dated 16th March, 2011 passed by the learned West Bengal Land Reforms and Tenancy Tribunal, inter alia declaring that the provisions of Section 6 (3) of the West Bengal Estates Acquisition Act, 1953 are not applicable in the instant case and those of Section 4C of the West Bengal Land Reforms Act are applicable. By the said judgment and order, learned Tribunal directed the petitioners herein to dispose of the application filed by the respondent nos. 1 and 2 for conversion of the lands in question within a period of three months from the date of receipt of the copy of the said order.
(2.) The respondent nos. 1 and 2 herein filed an application being O.A. No. 1919 of 2010 before the learned Tribunal praying for issuance of the following directions :- (a) To forthwith process the application of the petitioners for conversation of the said lands for being used as Housing Complex and to communicate the same. (b) To receive and accept forthwith the land revenue of the land of the petitioners in Mouza Liluah and Mouza Belur for the Bengali Year 1416 and for all subsequent periods. (c) Other allied or ancillary reliefs.
(3.) It was alleged before the learned Tribunal on behalf of the respondent nos. 1 and 2 that the prayers for conversion of the lands in question and acceptance of revenue were not being entertained by the concerned authority on the plea that the lands of the aforesaid respondents are liable to be resumed under the provisions of Section 6 (3) of the West Bengal Estates Acquisition Act, 1953.;