A.K.Ganguly, J. - (1.) -The question which has cropped up in this case is whether the order dated 30.03.2004 passed by West Bengal Land Reforms & Tenancy Tribunal (LRTT.) holding that no contempt was committed by the Block Land & Land Reforms Officer, Nanoor can be challenged before this Court by filing a writ petition under Article 226 of the Constitution of India.
(2.) To put it differently, the only point on which the matter was argued before this Court was whether the order of LRTT by which it refused to exercise its jurisdiction under the Contempt of Courts Act can be assailed before this Court under Article 226 of the Constitution of India in view of the Constitution Bench Judgment of the Supreme Court in the case of L. Chandra Kumar v. Union of India.
(3.) No other controversy of the case was urged before us in this matter.;