- (1.) Heard learned Advocates appearing for the parties. Assailing the order dated 22nd July, 2011 passed in O.A. No. 1561 of 2011 (LRTT) by the West Bengal Land Reforms and Tenancy Tribunal, this writ application has been filed.
(2.) The impugned order reads such: 22.07.11.- Learned Counsel on behalf of the applicants is present. Learned Government Representative is also present. Applicants have filed affidavit-of-service annexing certain documents. Let it be kept with the record. On the submission of the Learned Counsel application dated 24/06/2011 under section 10 and 6 of the West Bengal Land Reforms & Tenancy Tribunal Act, 1997 filed by the applicants is deemed to be treated as withdrawn with a liberty to the applicants to prefer appeal in respect of the order dated 15/03/2001 passed in R.A.L. Case No. 112/80-81 before the Appellate Authority within a period of sixty days from the date of receiving certified copy of this order. Appellate Authority shall entertain the appeal condoning delay on the basis of an application under section 5 of the Limitation Act, if the same is filed within the aforesaid period and hear out and dispose of the appeal on merit, after hearing all the interested parties in accordance with law within a period of six months from the date of filing the appeal. O.A. No. 1561/2011 (LRTT) is, thus disposed of.....
(3.) On a bare reading of impugned order, it appears that original applicants that is present writ petitioners prayed before learned Tribunal below to withdraw their original application with liberty to prefer an appeal. On the basis of such submission, learned Tribunal below passed an order directing Appellate Authority to condone the delay and to hear the matter on merit.;