PIJUSH KANTI CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This application under Article 226/227 of the Constitution of India is at the instance of an unsuccessful applicant before the West Bengal Land Reforms and Tenancy Tribunal and is directed against order dated 19th May, 2006 passed by the Tribunal thereby dismissing the application filed by the writ petitioner challenging the order of vesting under section 14T(3) of the West Bengal Land Reforms Act in a writ application under Article 226 of the Constitution of India which had been transferred to the Tribunal after constitution of the same under the provisions of the West Bengal Land Reforms and Tenancy Tribunal Act.

(2.) Being dissatisfied, the writ petitioner has come up with the present writ application under Article 226/227 of the Constitution of India.

(3.) Dr. Mondal, the learned Advocate appearing on behalf of the writ petitioner has raised a pure question of law in support of this application.