- (1.) This writ petition is direction against two orders dated December 5, 2016 and August 31, 2017 respectively passed by the West Bengal Land Reforms and Tenancy Tribunal.
(2.) By virtue of the former one, the learned Tribunal directed the applicants/petitioners to add those persons as parties to this proceeding, whose names had allegedly been recorded by mistake in respect of the land in question.
(3.) By virtue of the later one, the hearing of the original application was adjourned on the prayer made on behalf of the writ petitioners for enabling them to comply with the former order.;