- (1.) In the instant application, petitioner has challenged the judgment and order dated 31st March, 2010 passed by the West Bengal Land Reforms & Tenancy Tribunal in O.A. No. 1463 of 2009 whereby the learned Tribunal has been pleased to dismiss the aforesaid application filed by the petitioner herein. In the aforesaid application, petitioner company inter alia prayed for the following orders. (a) an order directing the Respondent authority to accept the amount tendered by the Petitioner Company on account of land revenue and cesses etc ; (b) an order directing BL & LRO, being Respondent No. 4 herein, to issue certified copies of the relevant Record-of-Rights in respect of the lands already recorded as retained lands of the petitioner Company.
(2.) During the pendency of the aforementioned application before the learned Tribunal, State Respondents on their own supplied the certified copies of Record-of-Rights. Before proceeding further, relevant facts are briefly stated hereinafter.
(3.) The petitioner company was incorporated under the Companies Act, 1913. The said company was having 23 share holders as on 1st January, 1952. The said company purchased more or less 205.57 acres of agricultural lands directly in its own name prior to 1st January, 1952. Said company after 1st January, 1952 further purchased land more or less 34.14 acres including agricultural land, homestead, ponds etc.;