Biswanath Somadder, J. - (1.) The subject matter of challenge in the instant application under Article 226 of the Constitution of India is an order dated 31st August, 2018, passed by the First Bench of the West Bengal Land Reforms and Tenancy Tribunal whereby the case has been directed to be listed under the heading, "Motion" on 29th August, 2019.
(2.) Perusing the impugned order it appears that the learned Tribunal was not satisfied to pass any interim order at that stage for the purpose of setting aside the impugned order dated 28th April, 2017. However, the learned Tribunal was pleased to pass an interim order directing the concerned respondent authorities to supply certified copies of the documents as mentioned in paragraph 8(i) of the original application to the writ petitioner provided an application was made in a proper manner by the writ petitioner before the concerned respondent authority within such time-frame as specified in the impugned order.
(3.) This Court, while exercising its jurisdiction under Article 226 of the Constitution of India - in the facts of the instant case - needs to confine itself within its limited scope of interference in respect of the impugned order. As stated earlier, we notice that the learned Tribunal was not satisfied to pass any interim order at that stage for setting aside the impugned order dated 28th April, 2017, on the basis of the prayer made by the writ petitioner in the original application. This has been clearly stated in the impugned order itself. If the learned Tribunal would have granted such prayer, it would have tantamounted to granting final relief to the writ petitioner at the ad interim stage itself. This was clearly impermissible. The learned Tribunal, therefore, has rightly decided not to pass any interim order at that stage other than the order directing the concerned respondent authorities to supply certified copies of the documents as mentioned in paragraph 8(i) of the original application.;