JYOTIRMAY BHATTACHARYA, J. - (1.) APPLICATION filed by the private respondent no.3 being Case No. OA 3876/12 (LRTT) is fixed for hearing on 25th June, 2014, we refuse to entertain this writ petition.
(2.) THE Learned advocate appearing for the petitioners submits that in view of pendency of the civil suit being Title Suit No. 164 of 2011 before the Learned Civil Judge (Junior Division), Nabadwip, the proceeding before the Learned Tribunal should be stayed as the fate of the tribunal application is dependent upon the fate of the civil suit. In the absence of the private respondent no.3 herein, we cannot decide this issue. Fact remains that no such prayer for stay of further proceeding of the tribunal application has yet been made by the writ petitioners before the Learned Tribunal. As such, we cannot consider such prayer of the petitioners in this writ petition at this stage.
(3.) IT is thus made clear that if the petitioners seek stay of further proceeding of the tribunal application before the Learned Tribunal, the Learned Tribunal may consider the same on its own merit without being influenced by the order of dismissal of this writ petition by this Court. The writ petition is, thus, disposed of.;