S.B. Sinha, J. - (1.) This writ application is directed against an order dated 4-3-96 passed by the B. L. & L.R.O. as contained in annexure "N"to the writ application. The said order reads thus:- "As per order this is to inform that mutation issued in respect of Plot Dag No. 120 of Nadalgathi Mouza J. L. No. 6 in favour of Sri Kalidas Ghosal & Smt. Ranuka Ghosal, Sri Debidas Ghosal & Smt. Jhumur Ghosal in reference to their mutation application vide this office memo No. under reference are hereby cancelled and corresponding L/R Khatian 389/1 & 424/1, 232/1 & 488/1 of Mondalgathi Muza are hereby cancelled".
(2.) The petitioners are said to have purchased the lands in question by reason of various deeds of sale which are at pages 28 to 92 of the writ application. Upon purchasing the said lands, the petitioners filed an application for mutation and by order dated 15-6-91 as contained in annexure E-1 to the writ application the said application was allowed. The private respondent who also claims right, title and interest over the land in question filed an application for cancellation of the said mutation order and the said application has been allowed.
(3.) The learned counsel for the petitioners has referred to several documents to show that the concerned respondent had been acting mala-fide in cancelling the mutation order.;