Abdul Kader @ Molla Abdul Kader vs Smt. Samita Kar & Ors
2023 Latest Caselaw 3468 Cal

16.05.2023 SL No.1 Court No.8 (gc)

RVW 123 of 2022 In SAT 182 of 2019 CAN 2 of 2023

Abdul Kader @ Molla Abdul Kader Vs.

Smt. Samita Kar & Ors.

Mr. Subir Banerjee, Mr. Shounak Ghosh, Mr. N.N. Maity, ....for the Appellant.

The review application is misconceived and is not

maintainable.

We have perused the memorandum of review. None

of the grounds constitute review. In any event, it is an

admitted position that the provisions of West Bengal

Premises Tenancy Act, 1997 is not applicable to the

Panchayat area. The relationships are required to be

governed under Section 106 of the Transfer of Property

Act. We see no reason to have a relook at the judgment.

The review application is thoroughly misconceived and,

accordingly, stands dismissed.

In view of dismissal of the review application, the

connected application also stands dismissed.

However, there shall be no order as to costs.

Urgent Photostat certified copy of this order, if

applied for, be given to the parties on usual undertaking.

(Sugato Majumdar, J.) (Soumen Sen, J.)