Ray, J. - (1.) HEARD the learned Advocates appearing for the parties.
(2.) LET affidavit of service as filed be kept with the record. The respondent no. 12 appears through learned Advocate. Learned Advocate for the State is appearing representing respondent nos. 1, 2 and 2(a).
(3.) THIS writ application has been filed assailing the order dated 30th July, 2009 passed by the West Bengal Land Reforms and Tenancy Tribunal, First Bench in Case No. O.A. 47 of 2009 (LRTT). The impugned order reads such :- "30.07.09. - Heard the Ld. Counsel for the petitioner. He prays for correction of record of right in view of the deed executed in the year 1979 (3069/2879). It appears from the report submitted by B.L. & L.R.O. Chanditala-I, that the applicant did not take any opportunity of such correction in any stage of L.R. operation. Now, the Mouza is finally published. Now, as per provision of Section 51 A(9). Every entry in the finally published record of right be presumed correct until it is proved by evidence to be incorrect. Hence, the petition is dismissed and the petitioner is at liberty to approach before the appropriate forum for consideration of his prayer". ;