Bhaskar Bhattacharya, J. - (1.) On June 13, 1998 when the aforesaid application came up for hearing, the learned Advocates appearing oo behalf of the parties agreed that along with the application, the main writ application could be disposed of and accordingly they argued the satire matter on merit. Thus, I proceed to dispose of the writ application itself.
(2.) In this writ application the petitioners have challenged an award dated April 13, 1998 passed by the Arbitrator pursuant to a reference made under Section 96(1) of the West Bengal Co-operative Societies Act, 1983 ("Act" ).
(3.) At the very outset Mr Dey the learned Advocate appearing of behalf of the respondent No. 5 took a preliminary objection as to the maintainability of the instant writ application. According to Mr. Dey the award impugned in the instant writ application being appealable before the Cooperative Tribunal under Section 136 of the Act, in view of existence of an efficacious alternative remedy this Court should not entertain the instant writ application.;