DEBASISH KAR GUPTA,J. - (1.) This is an application filed under Article 226 of the Constitution of India assailing a final order dated September 9, 2016 passed by the West Bengal Land Reforms and Tenancy Tribunal, First Bench, in the original application bearing No.O.A.1072/ 2016(LRTT).
(2.) On the prayer made on behalf of the applicants/respondent nos. 6 to 8, the original application was allowed to be withdrawn being not pressed with liberty to the above respondents to file a representation afresh before the Block Land and Land Reforms Officer concerned enclosing all the relevant documents thereto. There was a further direction upon the Block Land and Land Reforms Officer concerned to dispose of such representation in the event the same is filed.
(3.) At the very outset, a preliminary objection is raised on behalf of the respondent nos. 6 to 8 with regard to inordinate delay in filing this writ application. According to the learned Advocate for the above respondents, a fresh representation has already been filed before the Block Land and Land Reforms Officer concerned pursuant to the liberty granted by the learned Tribunal to them. According to him, notices have already been issued upon the writ petitioners.;