- (1.) This writ application raises a short but important point of law concerning Sub-rule (2) of Rule 21 of the West Bengal Land Reforms Rules, 1965 and arises out of a notice dated 22nd August, 1990, issued by the Revenue Officer. Block Land and Land Reforms Office, Chanditalla Block I, Mashat, Hooghly, under Section 50 of the West Bengal Land Reforms Act, 1955 hereinafter referred to as the "said Act".
(2.) The aforesaid notice has been challenged in the writ petition on several grounds.
(3.) Appearing for the writ petitioner, Mr. Tapas Kumar Sil, learned advocate, firstly submitted that since revisional settlement operations had not been completed when the impugned notice was issued, the same was without jurisdiction in view of the provisions of Section 50A of the said Act.;