Pinaki Chandra Ghose, J. - (1.) This application is arising out of an order and/or judgment delivered by the learned Tribunal dated 17th September, 2003. The writ petitioner has challenged the impugned order on the ground that the learned Tribunal misconstrued the facts of the case and further failed to appreciate that the Revenue Officer decided the issue on the direction of the DL & LRO. Therefore, the decision of the Revenue Officer is in violation of the said statute/Act.
(2.) The only question arose in this application that whether there was any illegality or infirmity in the initiation of the proceedings and the findings arrived at by the Revenue Officer under section 51A(4) of the West Bengal Land Reforms Act, 1955 (hereinafter referred to as the said Act)?
(3.) Facts of the case briefly are as follows: One Chandrakona Road Stationpara Sporting Club (hereinafter referred to as the said club) claimed to have been in possession of a football ground on R.S. Plot No. 119, being L.R. Plot Nos. 119/345, 119/346, 119/347 and 119/348 measuring about 3.20 acres of land in Mouza Sarberia, J.L. No. 466, District - West Midnapore (hereinafter referred to as the said plot) for more than last 30 years continuously, peacefully, uninterruptedly and adversely to the interest of the petitioner.;