- (1.) Heard learned Advocates appearing for the parties.
(2.) Assailing the order dated 28th January, 2011 passed in O. A. No. 2103 of 2007 (LRTT) by West Bengal Land Reforms and Tenancy Tribunal, this application has been filed.
(3.) The impugned order reads such:-- 28.01.11 Mr. S. Tripathi, learned Advocate prays for adjournment on behalf of Mr. Harun-Al-Rashid, learned Advocate for the applicants. Mr. Masud Karim, learned Advocate is appearing for the private respondent Nos. 5-. 9. Learned Government Representatives, Mr. A Gupta along with Md. Kalamuddin are present. This application was filed in the year 2007 learned Advocate for the private respondent raised objection regarding adjournment as prayed for by S. Tripathi. As the matter is old one it is taken up for hearing. It is submitted by Mr. S. Tripathi that necessary direction be given as prayed for by the applicant in the present O. A. Ld. Advocate appearing for private respondent as well as ld. Government representative submits that the application which is annexed as Annexure 'C of this application is not at all maintainable as the same is not addressed to the proper authority, In this instant O. A. , the applicants has prayed for directing the respondent No. 2, i. e. B. L. & L. R. O. , Raninagar Block-II, District Murshidabad, to dispose of the application dated 01.06.2001. The application dated 01.06.2001 which is annexed as Annexure 'C' to this application is addressed to the R. O. , office of the concerned B. L. & L. R. O. , wherein the applicants have prayed for cancelling pattas granted in favour of Mafuzal Islam & Ors. as early as possible under section 49(2) of WBLR Act. As per Rule 209 of the WBL & LR Manual, 1991, the S. D. O. has been appointed as R. O. for the purpose of section 49(2) of WBLR Act, 1955. So no direction can be given to the R. O. , to dispose of the application dated 01.06.2001. In the premises the applicants of the present O. A. are not entitled to get any relief and the present O. A- is liable to be dismissed. It is therefore, ORDERED That the O. A. being O. A. No. 2103 of 2007 filed by the applicants is dismissed on contest. No cost. . . . ";