A.Kabir, J. - (1.) While considering the application for stay filed in the appeal, with consent of the parties, the appeal itself is taken up for hearing and final disposal.
(2.) This appeal is directed against an order passed by the learned Single Judge on 10th May, 1999, dismissing the appellant's writ petition on the ground that an alternative remedy under section 13 of the Calcutta Thika and other Tenancies and Lands (Acquisition and Regulation) Act, 1981, was available to the petitioner.
(3.) In order to appropriate the order passed by the learned Single Judge, it is necessary to give a brief background of the facts leading to the filing of the writ application.;