MONORANJAN SINGHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE application of the petitioner no.1 under Section 14U(3) of the West Bengal Land Reforms Act is pending for disposal before the Block Land and Land Reforms Officer, Aushgram -I, Burdwan since June 2014. For expediting disposal of the said application by the Block Land and Land Reforms Officer, Aushgram -I, the petitioners moved a tribunal application being O.A. No. 1979 of 2014 (LRTT). The said tribunal application also remains unattended. Hence the petitioners have come before this Court with this writ petition seeking issuance of direction upon the Learned Tribunal for expeditious disposal of the said tribunal application.

(2.) HAVING regard to the fact that the petitioner's application under Section 14U(3) of the West Bengal Land Reforms Act appearing at page 47 of the writ petition is yet to be decided by the Block Land and Land Reforms Officer, Aushgram -I, we feel that no fruitful purpose will be served by sending the parties to the Learned Tribunal for disposal of the said tribunal application.

(3.) ACCORDINGLY , we dispose of this writ petition by directing the Block Land and Land Reforms Officer, Aushgram -I, Burdwan to consider the petitioner's application under Section 14U(3) of the West Bengal Land Reforms Act appearing at page 47 of the writ petition and dispose of the same as early as possible preferably within a period of eight weeks from the date of communication of this order.