Ray, J. - (1.) Heard the learned Advocates appearing for the parties.
(2.) Assailing the order passed by the West Bengal Land Reforms and Tenancy Tribunal in O.A.No. 2167 of 2005 (LRTT) whereby the application filed by the present writ petitioner was rejected by confirming the decision dated 4th August, 2004 and 25th August, 2004 passed by the Block Land and Land Reforms Officer, Kulpi in H.S. Case No.1 of 2004 under the West Bengal Acquisition of Homestead Land for Agricultural Labourers, Artisans and Fishermen Act, 1975 (hereinafter for brevity referred to as the "said Act"), this writ application has been filed.
(3.) The private-respondent No.5 of this application submitted a prayer before the said Revenue Officer to pass an order under Section 4 of the said Act declaring his legal status as occupier of the land measuring 8 decimals under Khatian Nos. 74 and 75 of Mouza Ulkamari, Dag No. 154 alleging inter alia, that he was landless agricultural labourer in occupation of the said land by constructing a kachha house.;