DARA SHEKO, J. - (1.) The appeal is preferred by the appellants/writ petitioners assailing the judgment dated August 4, 2011 of the Single Bench delivered in W.P. No. 6254(W) of 2011.
(2.) The case of the appellants is that Hazi Abdus Samad, Hazi Tahir Hossain and Kazi Rijwan of village Chandergaon within police station Karandighi, District Uttar Dinajpur pursuant to the resolution dated 28.12.2000 donated 48 decimals of L.R. Plot Nos.421 and 478 appertained to Khatian Nos. 333, 254 and 113 of Mouja Chandergaon in the year 2000 for smooth running of Chandergaon Faizane Mustafa Junior High Madras in the village.
(3.) Pursuant to further resolution dated 24.01.2003 in village for benefit of the students an organizing Committee was formed for upkeeping and management of said Chandergaon Faizane Mustafa Junior High Madrasah.;