Ravi Krishan Kapur, J. - (1.) The instant writ has been filed, inter alia, seeking an order of restraint upon the respondents from vesting the petitioner's land situated at No.1620, Khatian No.1654, Holding No.876/8901, Ward No.12 of Cooch Behar Municipality and taking possession thereof and for consequential directions.
(2.) The petitioner is 72 years old. The land measures approximately 3.45 decimals and the petitioner claims that the same is not liable to vesting and does and fall within the ceiling area as stipulated under Section 14 M of the West Bengal Land Reforms Act, 1955.
(3.) Counsel on behalf of the State submits that in view of the statutory prohibition under Section 2(r), Section 6 and Section 8 of the West Bengal Land Reforms and Tenancy Tribunal Act, 1997 this Court has no jurisdiction to entertain, try or determine the disputes raised in the instant writ petition.;