BANA BEHARI CHAUWDHURY Vs. LLA ROY CHOWDHURY

JUDGEMENT

(1.) The instant case arises out of an application under Article 227 of the Constitution. It is directed against Order dated 12th August, 2003 passed by learned 14th Court of Additional District Judge, Alipore, 6th Additional Special Judge, in L. A. Case No. 3 of 2001.

(2.) Grievances as ventilated on behalf of the petitioner may briefly be stated as follows :

(3.) The land measuring about 88 acres appertaining to Mouza Rajapur, J. L. No. 23, R.S. No. 14, Touzi No. 109, old Khatian No. 9, present Khatian No. 10, Plot No. 981 and present Plot No. 1028 originally belonged to one Sarat Chandra Bose, since deceased. He was in possession of such land and used to pay rents and taxes to the authority concerned. He died intestate leaving behind his only son Jogesh Chandra Bose as his only legal heir.