KARTIK DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) TRANSFEREES . Petitioners submitted an application before the Block Land & Land Reforms Officer, Chakdaha, Nadia claiming reliefs under Section 14U(3) of the West Bengal Land Reforms Act, 1955. Since the said application is pending for disposal before the concerned B.L.&L.R.O. since 22nd November, 2013, the petitioners filed a tribunal application being OA No. 3367 of 2013 (LRTT) before the West Bengal Land Reforms and Tenancy Tribunal seeking issuance of direction upon the concerned B.L.&L.R.O. for expeditious disposal of the petitioners' said application under Section 14U(3) of the said Act appearing at page 32 of this writ petition.

(2.) SINCE the Learned Tribunal refused to pass any interim order in favour of the petitioners, the petitioners came before this Court with this writ petition. As a matter of fact, the petitioners prayed for an interim injunction for restraining the respondents from disturbing their possession in respect of the land in question until the said tribunal application is decided.

(3.) AFTER hearing the learned advocates of the parties and after considering the materials on record, we feel that since the concerned B.L.&L.R.O. has not yet decided the petitioners' application under Section 14U(3) of the said Act, justice will be subserved, if instead of sending the parties to the Learned Tribunal for disposal of the said tribunal application, we dispose of this writ petition by directing the concerned B.L.&L.R.O. to dispose of the petitioners' application under Section 14U(3) of the said Act appearing at page 32 of this writ petition at an early date.