Subhro Kamal Mukherjee, J. - (1.) THIS is an application under Article 226 of the Constitution of India challenging inaction on the part of the West Bengal Land Reforms and Tenancy Tribunal in not extending some interim protection during pendency of the original application, which was registered as O.A. No. 3213 of 2014.
(2.) THE name of the private respondent No. 4 was recorded in the settlement khatian. The petitioner was aggrieved and, therefore, applied for correction of record of rights. The Block Land and Land Reforms Officer, Uluberia -I, District: Howrah, granted the prayer of the petitioner and corrected the settlement record of rights by deleting the name of the private respondent No. 4 on September 14, 2011 and inserted the name of the petitioner. The private respondent No. 4 is aggrieved and preferred L.R. Appeal No. 76 of the 2012 before the District Land and Land Reforms Officer, Howrah. The appeal was presented on March 6, 2013. There was considerable delay in filing the appeal. An application for condonation of delay in filing the appeal was, also, filed.
(3.) BY order dated March 15, 2013, the appellate authority condoned the delay in filing the appeal ex parte for the sake of natural justice.;