- (1.) This writ application is directed against an order dated March 30, 2015 passed by the West Bengal Land Reforms and Tenancy Tribunal 2nd Bench in the matter of Biswanath Banijya Pvt. Ltd. & Ors. v. The State of West Bengal & Ors. (In re:- O.A. 3267/2014 (LRTT).
(2.) The operative portion of the impugned order quoted below: Having heard both sides and after perusing the documents on record we see that the present applicants have not made representation before the State respondents for relief as set out in this O.A. although previous owner did make two representations for relief in terms of the order of the Hon'ble High Court in C.R. No. 3259 (W) of 1981. In the circumstances, we dispose of the instant O.A. giving liberty to the applicants to make representation before the O.C. Town Survey Unit, Howrah seeking relief as set out in this O.A. along with all supporting documents within two months from the date of getting certified copy of today's order after taking authorisation from the applicant companies. In the event this is done, O.C. Town Survey Unit, Howrah will consider and dispose of the representation in accordance with law after giving an opportunity of being heard to all the interested parties including the recorded bargadars and in case of their death, the legal heirs of recorded bargadars, within six months from the receiving such representation. Applicant companies are directed to implead all the recorded bargadars as party respondents in this O.A by amending the cause title of this O.A. and to serve copy of the amended O.A. along with today's order upon the O.C. Town Survey Unit, Howrah as well as upon the impleaded party respondents. O.A. No. 3267/2014 (LRTT) is thus disposed of.
(3.) It is submitted by Mr. M.K. Das, learned senior advocate appearing on behalf of the petitioner that by virtue of the order impugned, the respondent no. 4 has been directed to dispose of the representation of the respondent nos. 6 to 14 giving opportunity of hearing to all interested parties including the recorded bargadars within the time schedule mentioned therein.;