Jyotirmay Bhattacharya, J. - (1.) The respondent nos. 3 to 9 moved a tribunal application being O.A No. 759 of 2013 (LRTT) seeking issuance of direction upon the concerned B.L.& L.R.O. for early disposal of their representation dated 3rd December, 2012.
(2.) The Learned Tribunal disposed of the said tribunal application by its order dated 6th March, 2014 whereby the concerned B.L.&L.R.O. was directed to consider and dispose of the representation of the applicants being annexure 'C' to the tribunal application in accordance with law within a period of ten months from the date of communication of the said order and after giving an opportunity of being heard to all the interested parties including the private respondents of the said tribunal application.
(3.) The petitioners herein who were impleaded as respondents in the said tribunal application felt aggrieved as the said tribunal application was decided in their absence. They complained that even no notice was serviced upon them intimating the date of hearing of the said tribunal application. They were completely unaware of the proceeding initiated by the respondent nos. 3 to 9 before the said tribunal.;