- (1.) Heard Mr. Prabal Kumar Mukherjee, learned Senior Counsel appearing for the Petitioner in W.P.L.R.T. 20 of 2015; Mr. Lalit Mohan Mahata, learned Counsel appearing for the State-Respondents; Mr. Prosit Deb appears for the Petitioner in W.P.L.R.T. 41 of 2015. For the convenience of all parties and by consent of the learned lawyers appearing for them, we have decided to take up both the Writ Petitions together and dispose them of by this common Order.
(2.) In W.P.L.R.T. 20 of 2015, the Petitioner, Smt. Sita Devi Agarwala has challenged a direction dated 03.02.2015 passed by the learned West Bengal Land Reforms and Tenancy Tribunal in O.A. 340 of 2015 (LRTT) along with the Memo dated 22.1.2015 issued by the Respondent No. 4 (the Block Land and Land Reforms Officer, Sadar, Paschim Medinipur). By reason of the aforesaid Memo dated 22.1.2015 issued by the Block Land and Land Reforms Officer, the Petitioner was directed to stop all construction activities on plot Nos. 340 and 370, Mouza - Tantigeria, J.L. No. 151 on the ground that the said plot numbers were involved in a proceeding under section 6(3) of the West Bengal Estates Acquisition Act, 1953 and, therefore, she had no right to create any encumbrances or divert the land for any purposes other than the purpose for which "it was allowed to be retained under section 6(3) of the said Act."
(3.) In Paragraph 30, the Petitioner has pointed out that she challenged the said Notice by filing O.A. 340 of 2015 (LRTT) on 3.2.2015 and also mentioned the matter for urgent hearing, but the learned Tribunal refused to entertain the prayer and instead directed the matter to be listed in usual course.;