- (1.) Let affidavit-in-opposition filed by the State-respondents and reply thereto filed by the petitioners be kept on record.
(2.) This writ application is directed against a final order dated August 28, 2000 passed by the West Bengal Land Reforms and Tenancy Tribunal in the original application. The writ petitioners were not the parties in the above proceedings.
(3.) It is submitted on behalf of the writ petitioners that they are the patta holders in respect of the land in question and the original application was filed by the original raiyats behind their back without making them parties to the above original application.;