DEBASISH KAR GUPTA,J. - (1.) This writ application has been filed by the petitioner challenging a final order dated May 8, 2018 passed by the West Bengal Land Reforms and Tenancy Tribunal in O.A. 1057 of 2017(LRTT).
(2.) By the said order, the learned Tribunal was pleased to hold that the order passed by the District Land and Land Reforms Officer, Hooghly dated February 14, 2017 in L.R. Appeal No. 22 of 2017 setting aside the order dated October 5, 2016 of the Block Land and Land Reforms Officer, Singur in Conversion Case No.IX-R/148/Sin/16 was correct.
(3.) Challenging the aforementioned order of the learned Tribunal, this writ application has been preferred on the ground that the learned Tribunal misconstrued the provisions of Section 4C(6) of the West Bengal Land Reforms Act, 1955(hereinafter referred to as the said Act, 1955) and wrongly rejected the application being O.A.1650 of 2015.;