- (1.) This instant appeal emanates from the judgment of West Bengal Land Reforms Tribunal passed on 17.12.2014 in which the Ld. Tribunal vouched the findings of B.L.R.O. almost in the same tone and tune.
(2.) Being aggrieved at and dissatisfied with the said finding of the Ld. Tribunal, these disgruntled appellants called in question about the legality and validity of the judgment of the Ld. Tribunal and prayed for setting aside the impugned judgment as well as a direction upon the 'Concerned Authority' to mutate their names in the R.S.R.O.R. in the interest of effective adjudication factual aspect needs to be reiterated.
(3.) Filtering out unnecessary details, the appellants' case in a capsulated form is such that Members of Jewish Community created the trust named Elias Meyer Free School and Talmud Torah Trust on 27.03.1912. Thereafter on 16.09.1916, the trustee members of that trust appointed official trustees of Bengal which is now known as Administrator General & Official Trustee. The said trust purchased 76 Bighas and 17 Cottahs of land by registered sale deed on 17.11.1918 and the said land is known as 'Ezra Arkie Park' i.e. suit property. Administrator General & Official Trustee on 02.06.1950 leased out 40 Bighas of land out of 76 Bighas and 17 Cottahs to one B.M.Singh & Sons for a period of 51 years with an option to renewal for another 51 years. Therefore, the trust retained rest 36 Bighas and 17 Cottahs with them.;