NIBARAN CHANDRA BAG Vs. MAHENDRA NATH CHUGHUL DECEASED AFTER HIM HIS HEIR AND LEGAL REPRESENTATIVE

JUDGEMENT

(1.) These two appeals by special leave arise out of a single judgment of the High Court at Calcutta. That judgment was rendered in a petition under Art. 227 filed by the Appellant in Civil Appeal No. 105 of 1960.

(2.) The proceedings out of which the appeals arise was an application made by Mhahendra Nath Ghughu (whom we shall refer to as the respondent)before the Assistant Settlement Officers 24, Parganas, objecting to certain entries in a draft Record-of-rights prepared and published under the West Bengal Estates Acquisition Act, 1953 (Act I of 1954) relating to Niraban Chandra Bag (to be referred to as the appellant). Section 44(1) of that Act enacts:

(3.) A draft record-of-rights had been prepared in respect of lands in the village of Howrahmari and it was left for public inspection as prescribed by the rules.