DEBASISH KAR GUPTA,J. - (1.) Let the affidavit-of-service filed today in Court be kept on record.
(2.) This writ application has been filed by the petitioners being aggrieved by an order dated November 24, 2017 passed by the West Bengal Land Reforms and Tenancy Tribunal in M.A. No. 890 of 2012, M.A. No. 198 of 2013 and M.A. No. 272 of 2016, all arising out of the original application, bearing O.A. No. 3229 of 2012 (LRTT).
(3.) The application, being M.A. No. 198 of 2013 has been filed by the four legal heirs and representatives of the deceased applicant No. 2, Saifuddin Ahammed, who died on December 18, 2012, for substituting their names in the aforesaid original application.;