PRODYOT KUMAR DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present challenge has been preferred against an order whereby the West Bengal Land Reforms and Tenancy Tribunal (in short "learned Tribunal") reviewed its earlier order dated September 28, 2022, whereby the learned Tribunal had held that an application under Sec. 5 of the Limitation Act, for condonation of delay in filing an original application by the writ petitioners, was redundant.

(2.) In the said order dated September 28, 2022, the learned Tribunal had recorded that an application is maintainable before the Tribunal alleging inaction on the part of any Revenue Authority, but there is no limitation for making such application alleging inaction.

(3.) The learned Tribunal further held that when any matter is disposed of it cannot be treated as inaction on the part of the Revenue Authority and accordingly, it is bound to come under the purview of "appeal" for which there must be some prescribed provision as well as period of limitation.