Paritosh K. Mukherjee, J. - (1.) The Deities who are four in number represented by the present Shebait, Haripada Das Sharma, are the petitioners in the present writ petition. One Brahananda Das Deb Sharma, the grandfather of the present Shebait had dedicated about 3 Bights 17 Cottahs of agricultural land to Deity Sri Sri Jagannath Thakurdev and 27 Bighas 3 Cottahs 13 Chataks to Raghu Nath Jew 74 Bighas to Sri Sri Chandi Thakurani and about 39 Highas, to Sri Sri Radha Krishna Jew Thakur in the year 1919, and the names of the Deities were duly recorded in the record of rights.
(2.) The subject matter of challenge of the present writ petition are initiation of proceeding by issuing a notice, under Section 14M(5) of the West Bengal Land Reforms Act, 1955, dated October 19, 1976 issued by the Revenue Officer (although in the Notice Case No. 95/14T/1976 was given) which is Annexure 'C' to the present writ petition and the Final Order of vesting dated March 7/10, 1977, which was passed by the Revenue Officer, purportedly, under the provisions of S 14T of the said Act.
(3.) Mr. Mrinal Kanti Roy, learned Advocate for the writ petitioners has assailed the proceeding starting from issuance of Notice and the final order on four grounds.;