- (1.) WE are informed that the Tribunal application being O.A. No. 1452 of 2014 (LRTT) which was filed by the writ petitioners before the West Bengal Land Reforms and Tenancy Tribunal, is fixed for hearing as Motion on 21st November, 2014 before the Learned Tribunal.
(2.) HAVING regard to the fact that the legality of the notice issued by the Special Revenue Officer -II under Section 14T (5) read with Section 14T (8) and 14T (9) of Section 57 of the West Bengal Land Reforms Act, 1955, is under challenge in the Tribunal application and the said Tribunal application is still pending for consideration before the Learned Tribunal, we dispose of this writ petition by directing the parties to maintain status quo as regards possession of the parties in the land in question till the disposal of the said Tribunal application. Mr. Mahata, Learned advocate appearing for the State - respondents submits that his client has no objection if the date of hearing of the said Tribunal application is preponed. Accordingly, we request the Learned Tribunal to prepone the date of hearing of the Tribunal application and dispose of the same on merit as early as possible.
(3.) THE writ petition is thus, disposed of. Urgent Photostat certified copy of this order, if applied for, be supplied to the learned advocate for the petitioners immediately.;