DARJEELING CANNING COMPANY (P) LIMITED Vs. WEST BENGAL LAND REFORMS AND TENANCY TRIBUNAL

JUDGEMENT

(1.) Writ petitioner has assailed an order dated May 06, 2005 passed by the West Bengal Land Reforms and Tenancy Tribunal in OA No. 2136 of 2003 (LRTT).

(2.) By the impugned order, learned Tribunal has dismissed the original application filed by the writ petitioner before the Tribunal.

(3.) Learned Senior Advocate appearing for the writ petitioners has contended that, the writ petitioner No. 1 is a company incorporated under the provisions of the Companies Act, 1956. Writ petitioner no. 1 had owned 51.21 acres of immovable property.