Tapabrata Chakraborty, J. - (1.) THIS writ application had been preferred challenging, inter alia, an order dated 8th July, 2013 passed by the respondent no. 3
(2.) THE writ petitioner No. 1 is a tenant of landed property measuring 1.00 hectare bearing survey No. 8/4 situated at Village Dhanikhari [hereinafter referred to as the said property] and the name of the petitioner no. 1 stands duly recorded in the government revenue record of rights. The petitioners contend that they have utilized the said property in consonance with the actual purpose for which it was allotted. Surprisingly, as a bolt from the blue, the petitioner No. 1 was served a notice dated 1st July, 2013 issued by the respondent no. 3 pertaining to a revenue case being R.C. No. 6/2013/SDO/1978. By the said notice, the petitioners were intimated that the said property is a hilly agricultural land and that the petitioners had been utilizing the same for some other purpose than agriculture without obtaining prior permission from the competent authority.
(3.) BY the said notice, the petitioners were asked to stop all illegal activities immediately and to appear before the respondent no. 3 on 4th July, 2013 at 3.30 pm and to show cause.;