Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of an order dated 19th December, 2014, passed by a learned Single Judge in WP 25223 (W) of 2014 (Sankar Bagdi vs. The State of West Bengal & Ors).
(3.) By the impugned order, the writ petition was dismissed for such reasons as stated therein. For convenience, the order dated 19th December, 2014, is reproduced hereinbelow in its entirety:- "Writ petitioner claiming to be a Bargadar over the land in question and he made prayer for compensation. Mr. Mahata, learned counsel appearing for the State authorities produced a copy of R.O.R before this court, which shows the character of the land as "NADABI". Let this be kept with the record. Since the matter relates to determination of Barga right and involve disputed questions of facts that this court is not willing to entertain this application. Accordingly this writ petition is rejected.";