Calcutta High Court (Appellete Side)
Sk. Abdul Rahaman vs The State Of West Bengal & Ors on 9 June, 2015
Author: Tapen Sen
Bench: Tapen Sen
1
09/06/2015
(9) Ct. no.34
ARDR
WPLRT 101 of 2015
Sk. Abdul Rahaman
Vs.
The State of West Bengal & Ors.
Mr. Himadri Kr. Mahata,
Mr. Gazi Faruque Hossain,
...for the Petitioner
Mr. Chandi Charan De,
...for the State.
After some arguments, Mr. Gazi Faruque Hossain, learned
Counsel appearing for the Petitioner along with Mr. Himadri
Kumar Mahata, learned Advocate-on-record, submitted that an
appropriate direction be given upon the B.L. & L.R.O., Jamalpur
(respondent no.4) to conclude the proceedings no.
3/7AA/Suo/2003 pending before it in accordance with law. He submits that for similar relief the Petitioner had filed O. A. no. 559 of 2013 (LRTT) which is also pending before the learned Tribunal. Learned Counsel submits that he is willing to withdraw the O.A. no.559 of 2013 (LRTT) so that the B.L. & L.R.O. can be directed to do the needful in terms of prayer (a) made in this Writ Petition.
We appreciate the submissions of the learned Counsel because no man can be allowed to pursue the remedies for the same cause of action before two forums one being the High Court and the other being the learned West Bengal Land Reforms and Tenancy Tribunal.
2Under the circumstances, we give liberty to the Petitioner to withdraw the O. A. no. 559 of 2013 (LRTT) within two weeks from today. Once the said O.A. has been withdrawn, the Petitioner is given liberty to file a copy of this Order along with a copy of the Order showing withdrawal of O.A. no. 559 of 2013 (LRTT) before the B. L. & L.R.O. who will proceed to dispose of the pending proceedings before it as expeditiously as possible.
With the aforesaid observations and directions, this Writ Petition stands Disposed of.
(Tapen Sen, J.) (Sankar Acharyya, J.)