- (1.) We gave direction for filing affidavit on 28th February, 2008; however, no affidavit-in-opposition has been filed. In spite of notice no one appears for the private respondents.
(2.) This application is against the judgment and order passed by the learned Tribunal dated 20th November, 2007. By the judgment and order impugned, applicants' application, being O.A. 3984/03 was dismissed. In the said application, the applicants alleged that the Block Land and Land Reforms Officer, Ranaghat-II has not acted in terms of the judgment and order dated 20th January, 2003 passed by the learned Tribunal in OA. 3174/02.
(3.) The fact of the case is that the applicants purchased two plots of land from the vendor intermediary for a valuable consideration. The quantum of land of the said two plots, in aggregate was 38 decimals. At one point of time, the State Government denied applicants' right, title and interest in the land contending the same being vested land.;