ASHA ARORA,J. - (1.) One Sanjay Das Gupta with Ranjit Mondal and Kallol Majumdar have approached this Court of Appeal seeking leave to prefer an appeal in respect of the following order
(2.) The Corporation cannot usurp the right, title and interest as the said property was found abundant and used by the local peoples. The petitioners claiming themselves to be the owners of the subject property by way of inheritance. A partition suit was filed amongst the co-sharers and the final decree has been passed therein.
(3.) According to the petitioners, the taxes and revenue in respect of the said plot of land are paid by the co-owner which evidently proves the right, title and interest in respect thereof. It is alleged in the writ petition that sometimes in 2014, the said land was found to have been surrounded by grill and a gate was erected at the entrance of the said plot displaying the name of the Corporation and describing the said plot of land as a 'Sishu Udyan' or Children's Park.;