Calcutta High Court (Appellete Side)
Rose Valley Real Estates' & ... vs State Of West Bengal & Ors on 3 March, 2015
Author: Tapen Sen
Bench: Tapen Sen
10 03.03.2015 AB Court No.34 W.P.L.R.T. 377 of 2014 Rose Valley Real Estates' & Construction Ltd.
Vs State of West Bengal & Ors.
Mr. Lalit Mohan Mahato, Mr. P. B. Mahato ...for the State. This matter is being listed repeatedly and the Petitioners, on each occasion, have played truant. On the last date i.e. on 23.02.2015, we observed that as last indulgence, we were fixing this case for today. We made this Order when a member of the Bar, namely, Mr. Samiran Giri, as per instructions given to him by the clerk of Mr. Santimoy Bhattacharya, had prayed that the matter be placed after one week.
The said clerk is present in Court today also, but the Petitioner's Counsel has chosen to remain absent.
One of the prayers made in the Writ Petition is for a direction upon the West Bengal Land Reforms & Tenancy Tribunal to decide the issue at an early date being O. A. 2387 of 2014 (LRTT). Other prayers cannot be considered in the absence of the learned Counsel for the Petitioners and in the absence of any argument being made in that regard. However, the first prayer seems to be a fair prayer and, therefore, we dispose of this Writ Petition by directing the West Bengal Land Reforms and Tenancy Tribunal to expeditiously deal with the matter being O. A. 2387 of 2014 (LRTT) as per their convenience.
The Writ Petition stands, accordingly, disposed of.
In view of the aforementioned Order that we have passed, we did not call for any affidavits.
Urgent Photostat Certified copy of this order, if applied for, be supplied expeditiously after complying with all necessary legal formalities.
(Tapen Sen, J.) (Ashis Kumar Chakraborty, J.)