- (1.) This is an appeal against judgement and order dated November 21, 2013, passed by the Hon'ble Single Judge in W.P. No. 34089 (W) of 2013, inter alia, dismissing the writ petition with liberty to the petitioners to approach the West Bengal Land Reforms and Tenancy Tribunal in accordance with law.
(2.) In the writ petition a tender notice dated November 8, 2013, issued by the District Land and Land Reforms Officer, Murshidabad, for and on behalf of Government Tank Fisheries Settlement Committee, was impugned.
(3.) The Hon'ble Single Judge was of the opinion that although the impugned tender notice was not issued in exercise of any power conferred by any specified Act as defined in the West Bengal Land Reforms and Tenancy Tribunal Act, 1997, it was, indeed, one that could be characterized as an activity of the District Land and Land Reforms Officer pertaining to a matter connected with or incidental to the Land Reforms. Therefore, in view of the provisions of Sections 7 and 8 of the said Act, the dispute raised in connection with such tender notice had to be tried, initially, by the Tribunal.;