BISWANANDA BANERJEE Vs. STATE OF W B

JUDGEMENT

(1.) The judgment of the Court was as follows : A writ application was filed in this Court which was dismissed by a learned Single Judge on 8.11.2000 as no one appeared when the matter was called on. It escaped the notice of the learned Judge that on that day West Bengal Land Reforms and Tenancy Tribunal was functioning and by a statutory provision, the jurisdiction of this Court stood transferred to the Tribunal and the matter was also stood transferred though actually records were still lying in this Court.

(2.) Subsequently when the matter was transferred to the Tribunal by order dated 4th August, 2003, it was recorded by the Tribunal that the application is not maintainable and, therefore, it was dismissed in view of the earlier dismissal recorded on 8.11.2000 by a learned Single Judge of this Court.

(3.) The petitioner made an application before this Court for recalling of the order dated 8.11.2000 and restoration of the writ petition which was transferred by the same learned Single Judge by his order dated 23 August, 2003.