A.K.GANGULY, J. - (1.) The present appeal is directed against the order of the learned Single Judge dated 13th January, 1988 passed, in connection with Civil Rule No. 2021(W) of 1978.
(2.) The brief facts of the case leading to the filing of the present appeal may be stated in this way.
(3.) The writ petitioner acquired valid right, title and interest in the disputed land by virtue of a transfer deed dated -14th February, 1968 from one Karunamoy Ballav, who in his turn acquired interest over the said property by virtue of the sale deed dated 18th January, 1958 from the original owner Dharani Dhar Dutta and Nalini Bala Dasi,.who were alleged to be the big raiyats under the definition of the West Bengal Estates Acquisition Act. It is the specific case of the writ petitioner that after acquisition of title the petitioner got possession over the same and the local tahasildar duly mutated his name in respect of the said land and also accepted rent from the petitioner and granted valid rent receipt.;