Calcutta High Court (Appellete Side)
1697/2010 on 2 August, 2010
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya
02.08.10 C .O. No. 1697 of 2010
Mr. Ram Uday Bhattacharya ..... For the petitioner
Mr. Sourav Sen ... For the Opposite parties
Since the dispute as to whether such an application under Article 227 of the Constitution of India can be maintained before this court in view of the provision contained in Section 7 read with Section 8 of the West Bengal Land Reforms & Tenancy Tribunal Act, is now pending for consideration before the larger Bench of this Hon'ble Court, the hearing of this application stands adjourned sine die.
Liberty is given to the parties to mention this matter after disposal of the said reference.
The petitioner is directed to serve a copy of this revisional application upon the opposite parties intimating the above order.
All further proceedings of Ejectment Execution Case No. 37 of 2009 pending before the learned Additional Civil Judge (Junior Division), 2nd court, Alipore, 24-Parganas (South) will remain stayed till 15th September, 2010.
( Jyotirmay Bhattacharya,J) aa