- (1.) This is an application filed under Article 226 of the Constitutions of India by the petitioner challenging a final order dated April 12, 2016 passed by the West Bengal Land Reforms & Tenancy Tribunal, First Bench, in O.A. No.1416 of 2014(LRTT). By virtue of the impugned order, the learned Tribunal set aside an order dated February 28, 2014 passed by the respondent no.4 in Barga Case No.32 of 2013 by which the name of the petitioner was recorded as "Bargadar" of the land of the respondent nos. 5 to 7.
(2.) Having heard the learned Counsel appearing for the respective parties as also after considering the fact and circumstances of this case, we find that the deceased husband of the petitioner, namely, Rabin Mudi was a 'Bargadar' in respect of the land in question. The petitioner submitted her application for recording her name as 'Bargadar' in respect of the land in question after the death of her aforesaid husband.
(3.) The Block Land & Land Reforms Officer served a notice upon the respondent nos. 5 to 7 for hearing of the above application of the petitioner. It is noteworthy that the copy of the application of the petitioner was not annexed to the aforesaid notice. The respondent no.4 took into consideration the field enquiry report of the officer concerned in course of hearing and recorded the name of the petitioner as 'Bargadar' in respect of the land in question.;