SUBHRO KAMAL MUKHERJEE,J - (1.) THIS is an application under Article 226 of the Constitution of India against the judgment and order dated March 28, 2001 passed by the West Bengal Land Reforms and Tenancy Tribunal in Original Application No. 2833 of 2000.
(2.) THIS case has a chequered history. The petitioner is a married person. He was married to one Anuva Biswas, daughter of Brindaban Chandra Biswas, on December 15, 1970 under Hindu Rites and Customs. Subsequently, the marriage was registered before the Hindu Marriage Registrar. When the question of retention of the land of the petitioner came, the revenue officer concerned disbelieved the marriage of the petitioner and held that the petitioner constitute a single member family. Being aggrieved by and dissatisfied with the said order of the tribunal, the petitioner approached the appellate authority under Section 54 of the West Bengal Land Reforms Act, 1955. The Sub-Divisional Land Reforms Officer, Sadar, while acting as the appellate authority, by order dated June 30, 1972, accepted that the petitioner was a married person and held that only 6.96 acres of land of the petitioner would vest in this State free from all encumbrances.
(3.) THE petitioner requested the revenue officer for corrections of the records of right. The revenue officer did not do so. The petitioner approached the appellate authority for a direction on the revenue officer to correct the records of right on the basis of the order of the appellate authority. The appellate authority on August 11, 1995 directed the Block Land and Land Reforms Officer, Hariharpara, and the Block Land and Land Reforms Officer, Nowda, for implementation of the order of the appellate authority. Still the corrections were not effected.;