DEBASISH KAR GUPTA,J. - (1.) This writ application is directed against an order dated November 7, 2017 passed by the learned West Bengal Land Reforms and Tenancy Tribunal, 1st Bench in connection with a miscellaneous application bearing M.A. No. 128 of 2014 arising out of an original application bearing O.A. No. 2890 of 2012(LRTT).
(2.) The above miscellaneous application was filed under the Contempt of Courts Act, 1971 and the same was dismissed by the learned Tribunal by virtue of the order impugned to this writ application.
(3.) As far back as in 1987, the petitioners filed an application under Article 226 of the Constitution of India before this High Court for reopening the case and allowing the petitioners the opportunity of retaining the lands purported to have been vested under the provisions of the West Bengal Estates Acquisition Act, 1953.;