A.K.Dutta, J. - (1.) -We have heard the appeal with consent of the learned Advocates for the contending parties.
(2.) The instant appeal is directed against the judgment and order dated 12.3.92 passed by Paritosh Kumar Mukherjoe, J. in CO. No. 11142(W) of 1990 on the writ petition filed by the Respondents Nos. 1 to 6 herein for quashing the order dated 8.8.90 passed by the Collector, L.R. al Midnapore, in L.R.A. Case No. 12 of 1989 before him on the grounds made out therein.
(3.) The facts as are relevant for the present purpose may shortly be stated as follows :;