P.K.Mukherjee, J. - (1.) The present writ petition has been moved challenging an order of "review", passed under Section 14T of the West Bengal Land Reforms Act, 1055, when by way of amendment provisions of Section 14T (3a) have not been inserted by the West Bengal Legislature by West Bengal Land Reforms (Amendment) Act, 1978, (Act XXXIX of 1978).
(2.) It is the case of the writ petitioner that the petitioner had 6.01 acres of land in irrigated area and 0.11 acres in non-irrigated area and .03 acres in orchard recorded in the name of the petitioner.
(3.) Before 1969 (i.e., before the mischief period) 12 acres of land were transferred by the writ petitioner by registered deed and the said transfer has been duly recorded in the name of the transferees as "raiyats" and the said transferees were enjoying the land by paying rent separately. On September 7, 1977, a proceeding under Section 14T(3) of the West Bengal Land Reforms Act was started against the writ petitioner and the petitioner filed a return in Form 7A and after hearing the parties, the Revenue Officer by his order, dated 6th October 1977, held that the petitioner had actually transferred 12 acres of land before 1969, and her family consists of one member and she was entitled to retain 6.01acres of land in irrigated area, 0.11 acres in non-irrigated area and .03 acres in orchard and concluded the proceeding as per return and dropped the proceeding. A copy of the said order, dated 6th October 197?, has been annexed to the present writ petition.;