Arunabha Basu, J. - (1.) The revisional application under section 401 read with section 482 of the Code of Criminal Procedure is directed to quash the First Information Report lodged by the Opposite Party No. 2 against the petitioners, along with others in connection with offence falling under the provisions of West Bengal Land Reforms Act, 1955 (hereinafter called the Act).
(2.) The aforementioned occurrence was registered at Basirhat Police Station Case No. 68 dated 6.4.2002, now pending before the Court of learned Sub-Divisional Judicial Magistrate (now A.C.J.M.), Basirhat.
(3.) Petitioners' case in short is that the property falling under plot No. 4320, 4339, 4341, 4350 & 4366, under Mouja Tantra, Newra under Basirhat Police Station was inherited by the petitioners along with the other cosharers.;