Calcutta High Court (Appellete Side)
2412/2010 on 21 September, 2010
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya
21.09.10 C.O. No. 2412 of 2010
Mr. Basu Choudhury
Mr. Arup Nath Bhattacharya ... For the Petitioner
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. 70 of 2007 pending before the learned Judge 3rd Bench of the Small Causes Court, Calcutta will remain stayed till 15th December, 2010.
( Jyotirmay Bhattacharya,J) aa