R. K. Bag, J. - (1.) The petitioners of all the writ petitions have challenged the order dated August 26, 2016 passed by the respondent no.4, Revenue Officer, under Section 14T (3) of the West Bengal Land Reforms Act, 1955 and Subdivisional Land and Land Reforms Officer, Baruipur, South 24 Parganas by filing the writ petitions.
(2.) It is contended on behalf of the petitioners that the petitioners purchased land from the respondent no.5 under various registered sale deeds during the period from 2002-2005. The further contention made on behalf of the petitioners is that the petitioners submitted application before the Block Land and Land Reforms Officer for correction of the names of the petitioners in the record of rights in the year 2016. The grievance of the petitioners is that the respondent no.4 has initiated a proceeding for vesting of the land in question under Section 14T(3) of the West Bengal Land Reforms Act, 1955 against the vendor of the petitioners without giving any opportunity of hearing to the petitioners. Learned counsel representing the petitioners submits that the petitioners have challenged the proceeding of vesting under Section 14T(3) of the West Bengal Land Reforms Act, 1955 not on merit but on the ground of violation of the principles of natural justice.
(3.) Learned counsels representing the State respondents submit that the transfer of the land by the vendor of the petitioners is in violation of the provision of Section 14U of the West Bengal Land Reforms Act, 1955.;