Debangsu Basak, J. - (1.) An order dated February 22, 2017 passed in Appeal No. 01/17 under Section 18 of the West Bengal Inland Fisheries Act, 1984 is under challenge in the present writ petition.
(2.) Learned Advocate appearing for the petitioners draws the attention of the Court to the order dated August 19, 2016 passed in WP No. 15676(W) of 2016 (Susanta Chatterjee and Ors. v. State of West Bengal and Ors. ). He submits that, the authorities are misconstruing and misapplying the order dated August 19, 2016. According to him, the appellate authority exercising jurisdiction under the West Bengal Inland Fisheries Act, 1984 has directed the Block Land and Land Reforms Officer to submit the classification of the land in question. He draws the attention of the Court to a writing dated August 23, 2017 issued by a committee requesting the Block Land and Land Reforms Officer to re-classify the land. He submits that, the Block Land and Land Reforms Officer has called his client for the purpose of hearing. According to him, the same is impermissible.
(3.) The State and the private respondents are represented.;