DEBASISH KAR GUPTA, J. - (1.) Let affidavit of service filed in Court today be kept on record.
(2.) This writ application is directed against a final order dated March 27, 2018 passed by the West Bengal Land Reforms and Tenancy Tribunal, 4th Bench, in the original application directing the respondent No.3 to conclude the proceeding in BR Case No.S-183/58 within a period of six months from the date of communication of the order, impugned to this writ application, after hearing all the interested parties in accordance with law.
(3.) Having heard the learned Counsel appearing for the respective parties as also after considering the facts and circumstances of this case, we find that this matter has a chequered history as follows:;