Calcutta High Court (Appellete Side)
Basanti Chanda And Ors vs The State Of West Bengal And Ors on 26 September, 2019
Author: Dipankar Datta
Bench: Dipankar Datta
1
26.9.2019
KC(13)
W.P.L.R.T. 120 of 2019
Basanti Chanda and Ors.
-versus-
The State of West Bengal and Ors.
Md. Yamin Ali,
Ms. Saira Banu,
Ms. Sharmistha Roy....................For the petitioners
Mr. Chandi Charan De,
Ms. Srilekha Bhattacharya.........For the respondent
nos. 1 to 6.
The petitioners are aggrieved because the 1st Bench of the West Bengal Land Reforms and Tenancy Tribunal (hereafter the tribunal) by its order dated 8th July, 2019 has fixed the petitioners' original application [O.A. 633 of 2018 (LRTT)] for further consideration on 25th June, 2020.
Mr. Ali, learned advocate appearing for the petitioners submits that they would be satisfied if the Block Land and Land Reforms Officer, Keshiari, Paschim Medinipur (hereafter the BL&LRO) is directed to dispose of the representation dated 16th February, 2018, seeking correction of records of right, within such time as may be fixed by this Court.
Mr. De, learned Additional Government Pleader, appearing for the official respondents does not seriously oppose the prayer of Mr. Ali but submits that there being private respondents, the BL&LRO may be directed to decide the 2 representation dated 16th February, 2018 upon notice to such private respondents.
Having heard learned advocates for the petitioners and the official respondents, we find no reason to keep this writ petition pending. The same stands disposed of with a direction upon the BL&LRO to put the private respondents on notice and decide the petitioners' representation dated 16th February, 2018 upon granting fullest opportunity of hearing to the parties or their authorised representatives. Upon conclusion of the hearing, a reasoned order shall be passed by the BL&LRO and communicated to the parties. Let this exercise be completed as early as possible but positively within three months from date of receipt of a copy of this order.
Needless to observe, we have not gone into the merits of the rival claims of the parties and all points are left open to be urged before the BL&LRO.
In view of the aforesaid order, nothing survives for decision on O.A. 633 of 2018 (LRTT); the same also stands disposed of.
Let a copy of this order be communicated by the office to the tribunal for making appropriate recording on the file of O.A. 633 of 2018 (LRTT).
There shall be no order for costs.
(DIPANKAR DATTA, J.) (PROTIK PRAKASH BANERJEE, J.) 3