DWARKA NATH ACOOTI Vs. DULAT CHANDRA BAYEN

JUDGEMENT

(1.) LEAVE granted.

(2.) CHALLENGE in this appeal is to the judgment of a Division Bench of the calcutta High Court allowing the writ petition filed by the respondents. Challenge in the writ petition was to the judgment and order passed by the west Bengal Reforms and Tenancy Tribunal (in short the `tribunal')whereby the earlier writ petition filed by the respondents was dismissed.

(3.) THE representation made by the appellant was on 16. 11. 1992. It was however unnecessary as there was no order. The High Court inter-alia had disposed of earlier writ petition by directing the Controller to consider and dispose of the representation. The High Court by the impugned judgment seems to have over-looked the fact that there was in fact no cancellation.