DEBASISH KAR GUPTA,J. - (1.) This application has been filed challenging an order dated April 27, 2018 passed by the West Bengal Land Reforms and Tenancy Tribunal, First Bench, in O.A. No. 916 of 2017 (LRTT).
(2.) By the order impugned, the learned Tribunal refused to pass an interim order of stay of operation of the order passed by the appellate authority dated January 16, 2017 under Section 19 of the West Bengal Land Reforms Act, 1955.
(3.) In the original application, the order dated January 16, 2017 passed by the respondent No. 3 under Section 19 of the West Bengal Land Reforms Act, 1955 and the order dated April 22, 2015 passed by the respondent No. 4 under Section 21D of the West Bengal Land Reforms Act, 1955 were under challenge.;