Calcutta High Court (Appellete Side)
(Md. Shaheer Ahmed vs The Thika Controller & Ors.) on 21 April, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
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21.04. 2014 rrc W. P. 11440 (W) of 2014 (Md. Shaheer Ahmed Vs. The Thika Controller & Ors.) Mr. Zainab Tahur ........For the petitioner The petitioner seeks an order on the Controller, Kolkata Thika Tenancy to conclude the proceedings, being Misc. Case. No. 11 of 2013 in respect of the premises indicated in prayer clause (a) of the writ petition, expeditiously.
Since the West Bengal Thika Tenancy (Acquisition & Regulation) Act, 2001 is a specified Act within the meaning of Section 2(r) of the West Bengal Land Reforms and Tenancy Tribunal Act, 1997, this Court has no jurisdiction to entertain the writ petition. Remedy of the petitioner lies in approaching the Tribunal at the first instance.
The writ petition stands dismissed, with liberty as aforesaid. There shall, however, be no order for costs. Urgent photostat certified copy of this order, if applied for, be given to the parties as expeditiously as possible.
(Dipankar Datta, J.)