Calcutta High Court (Appellete Side)
Nazrul Islam & Anr vs The State Of West Bengal & Ors on 29 July, 2024
Author: Aniruddha Roy
Bench: Aniruddha Roy
29.07.2024
Item No. 15
Crt.No.02
b.r. WPA 26813 of 2022
Nazrul Islam & Anr.
-vs-
The State of West Bengal & Ors.
Mr. Sekhar Pal
Mr. Mobakshar Islam
Mr. Krishna Prasad Majumder
..... for the petitioners.
Mr. Sekhar Pal, learned counsel, appears for
the petitioners.
None appears for the respondents.
The petitioners contend that the matter is pending before the West Bengal Land Reforms and Tenancy Tribunal being OA No. 1722/22 (LRTT). Basically, the petitioners pray for expeditious disposal of the said original application pending before LRTT.
The writ petition should have been filed before the Hon'ble Division Bench.
Since this Court has no jurisdiction to entertain the grievance against LRTT and the proper forum is the Hon'ble Division Bench, this writ petition is directed to go out of this Bench and shall be placed before the appropriate Bench. 2 The petitioners shall be at liberty to mention the matter before the appropriate Bench, subject to its convenience, upon notice to the respondents.
(Aniruddha Roy, J.)