- (1.) This application under Article 227 of the Constitution of India is directed against order No.47 dated 26th of February, 2010 passed by the learned District Judge, Murshidabad in Miscellaneous Appeal No.27 of 2010 in connection with Title Suit No.357 of 1999.
(2.) The petitioners' case, in short, may be summarized as follows:-
(3.) The suit property belonged to their mother Smt. Hasi Rani Roy Ghatak Chowdhury. She exercised her right of ownership over the same till her death in 1987. Thereafter, present petitioners along with other brothers and sisters were in possession of the suit property. The record of rights stood in the name of their mother. They paid rent to the O. P. No.1 the State of West Bengal against Dakhilas. They constructed their building on the suit property after obtaining necessary sanctioned plan from the local municipality. One Md. Hiru Hossain prayed for correction of record of rights under Section 51 A(4) of the West Bengal Land Reforms Act, 1955 relating to the suit property but the same was rejected.;