DEBASISH KAR GUPTA,J. - (1.) This writ application is directed against an order dated December 5, 2017 passed by the West Bengal Land Reforms and Tenancy Tribunal, First Bench in the original application bearing O.A. No. 2032 of 2015 (LRTT).
(2.) By virtue of the order impugned to this writ application, the above original application was admitted for final adjudication rejecting the objection raised by the petitioner/respondent.
(3.) It is the contention of the learned Advocate appearing on behalf of the petitioner that the subject matter of challenge in the original application was an order dated April 28, 2015 passed by the Block Land and Land Reforms Officer, Tehatta-I, District - Nadia relating to a claim under Section 7 of the West Bengal Acquisition of Homestead Land for Agricultural Labourers, Artisans and Fishermen Act, 1975 (hereinafter referred to as 'the said Act of 1975').;