Ray, J. - (1.) Heard the learned Advocates appearing for the parties.
(2.) Assailing the order dated 26th June, 2009 passed by the West Bengal Land Reforms and Tenancy Tribunal, First Bench in O.A. No.3384/ 08 (LRTT), this writ application has been filed.
(3.) The impugned order reads such:- "26.06.09 Learned Counsel for the petitioner submits that we should consider the application since the B.L. & L. R .O has not completed the proceeding started in Misc. Case No.4/07 following the order of this Tribunal in O.A. No.3685/05. Since this is an appealable order the petitioner is directed to submit his appeal before the appropriate forum. The appropriate forum will condone the delay if applied for and dispose of the case in accordance with law on submission of such application. The matter stands disposed of. Let a plain copy of this order duly countersigned by the Principal Officer of this Tribunal be made over to the learned G. R. for communication to the BL & LRO concerned for compliance and xerox certified copy of the order if applied for by the applicant/s, be delivered subject to payment of requisite Court fees.";