- (1.) This is an application filed under Article 226 of the Constitution of India assailing an order dated June 23, 2015 passed by the West Bengal Land Reforms and Tenancy Tribunal, First Bench, in the matter of Gour Chandra Mallick v. State of West Bengal & Ors. [In Re: O.A. No. 1200/2013(LRTT)].
(2.) The fact which was taken into consideration by the learned Tribunal in a nutshell is as follows:
(3.) In a proceeding under Section 14T(3) of the West Bengal Land Reforms Act, 1955 the respondent No.4 passed an order dated June 20, 2004 in case No.72/97. By virtue of that order a land belonging to the petitioner measuring 4.28 acres, be a little more or less, vested in favour of the State. The petitioner preferred a statutory appeal bearing Case No. 42/2004.;