Debangsu Basak, J. - (1.) Two writ petitions and a connected application with one of the two writ petitions are taken up for consideration analogously as they involve the same issues.
(2.) The writ petitioners assail an order passed by the Collector of Stamp Revenue, Kolkata dated August 30, 2017 on the ground that such order does not contain any reasons, was passed in breach of the principles of natural justice and stands vitiated due to non-application of mind. The impugned order dated August 30, 2017 is the result of a direction passed by the learned Arbitrator in an arbitration proceeding.
(3.) The arbitration proceedings, inter alia, involve disputes relating an immovable property. A person claiming right in such immovable property has applied to be added as party to the writ petition being W.P. No. 23428 (W) of 2017 through CAN No. 9299 of 2017.;