Bhaskar Bhattacharya, J. - (1.) This revisional application under Article 227 of the Constitution of India is directed against order passed by the Appellate Authority -cum- Additional District Magistrate and District Land Revenue Officer, 24-Parganas (North) dated June 23, 2000 passed in Appeal Case No.10 of 1999 under section 54 of the West Bengal Land Reforms Act, 1955 thereby reversing order dated February 19, 1998 passed by the Revenue Officer.
(2.) At the very outset, Mr. Saktinath Mukherjee, the learned counsel appearing on behalf of the opposite parties has taken a preliminary objection as to the maintainability of the instant revisional application under Article 227 of the Constitution of India against the order impugned in view of the provisions contained in sections 7 and 8 of the West Bengal Land Reforms and Tenancy Tribunal Act, 1997 (" Act").
(3.) According to Mr. Mukherjee the petitioner should approach the Tribunal constituted under the said Act instead of moving this court under Article 227 of the Constitution of India before a Judge sitting singly.;