EMAN MISTRY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service filed in court today be kept on record.

(2.) The present challenge has been preferred against an order of the Tribunal whereby the West Bengal Land Reforms and Tenancy Tribunal, First Bench, turned down a challenge to an order passed by the BL&LRO on the ground that an alternative remedy of appeal was available.

(3.) Learned counsel for the petitioners pleads hardship and cites Harbanslal Sahnia and another vs. Indian Oil Corporation Limited and others reported at (2003) 2 SCC 107 for the proposition that availability of an alternative remedy is not an absolute bar to the writ court entertaining an application under Article 226 of the Constitution.