Gitesh Ranjan Bhattacharjee, J. - (1.) It appears to me from the submission made before me and in view of the provisions of section 50 and section 21D of the West Bengal Land Reforms Act as well as Rule 21 of the West Bengal Land Reforms Rules, 1965 that the Revenue Officer is the prescribed authority for dealing with any matter of correction of record-of-rights under and the Revenue Inspector is not the proper authority in this respect. Since in this case the impugned notice, being annexure-B to the writ petition, has been issued by the Revenue Inspector and not by the Revenue Officer, the notice itself is bad. It is also presumed that the proceeding itself in which the said notice was issued by the Revenue Inspector was also started by the Revenue Inspector who is not at all empowered or authorised to deal with such a matter In the circumstances, the impugned notice, which is annexure-B to the writ petition, as well as the proceeding itself in which the said notice was issued is hereby quashed. All steps taken on the basis of such proceeding also stand quashed.
(2.) Although there is no necessity of granting any liberty, yet in view of the submission made before me by the learned Advocate for the State, I am making it clear that this order by itself will not debar the appropriate authority from taking such steps in the matter in accordance with law as may be considered necessary by the appropriate authority. The writ petition stands disposed of accordingly. Petition disposed of.;