Calcutta High Court (Appellete Side)
Adhibas Chandra Das @ Adhibos Das vs The State Of West Bengal & Ors on 7 March, 2019
Author: Dipankar Datta
Bench: Dipankar Datta
1
441 07.03.19
Sc
W.P.L.R.T. 33 OF 2019
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Adhibas Chandra Das @ Adhibos Das
-vs.-
The State of West Bengal & Ors.
Mr. Sudip Ghosh Chowdhury ...For the Petitioner.
Mr. Soumitra Bandyopadhyay Mr. Aniruddha Sen.
....For the State.
It appears that by the impugned order dated June 5, 2018, the West Bengal Land Reforms and Tenancy Tribunal disposed of O.A. 2361 of 2017 (LRTT) by granting liberty to the petitioner to file a fresh representation before the concerned authority in the prescribed format within fifteen days of receipt of a certified copy of such order ; and the Block Land & Land Reforms Officer, Polba, Dadpur, Dist. - Hooghly was directed to take necessary action on such representation within the next fifteen days.
It also appears that the petitioner has failed to avail the liberty granted by the tribunal and he seeks extension of time to submit the representation.
Having heard learned advocate for the petitioner, we find no reason to interfere at this stage.
2We grant liberty to the petitioner to approach the tribunal for extension of time. If an application is made, we have no doubt that the tribunal shall proceed to consider and dispose of the same in accordance with law.
This writ petition stands disposed of . There shall be no order as to costs. Photostat certified copy of this order, if applied for, be furnished expeditiously.
(Dipankar Datta, J.) (Saugata Bhattacharyya, J.)