Jayanta Kumar Biswas, J. - (1.) ADVOCATE for the State has questioned the maintainability of the WP under art. 226 of the Constitution of India dated April 12, 2013. He has submitted that in view of provisions of the West Bengal Land Reforms and Tenancy Tribunal Act, 1997 this WP is not maintainable. He has relied on the decision of the Supreme Court in L. Chandra Kumar v. Union of India & Ors, : AIR 1997 SC 1125.
(2.) THERE is no merit in the argument of advocate for the petitioners that since the petitioners are questioning the vires of certain provisions of the West Bengal Land and Land Reforms Manual, 1991, they are not required to go to the Tribunal. In view of the above -noted submissions, I dismiss the WP. No costs. Certified xerox.;