SUNIL KUMAR GHOSE Vs. SUKUMAR CHATTOPADHYAY

JUDGEMENT

(1.) BY this application, order of the learned Tribunal dated 18th May, 2007 has been challenged. The learned Tribunal passed the impugned order on T. A. No. 5905 of 2006.

(2.) UNDISPUTED facts of this case are as follows: the applicant before us being aggrieved with an order passed by the learned Civil Judge (Junior Division), 4th Court, Sealdah, filed an application under Article 227 of the Constitution. The order was passed by the learned civil Judge in a proceeding under section 8 of the West Bengal Land Reforms act, 1955. This application under Article 227 was registered as C. O. No. 2865 of 2006.

(3.) IT is, thus, clear that the application under Article 227 was instituted after formation of the West Bengal Land Reforms and Tenancy Tribunal. The learned Single Judge of this Court has been pleased to pass the order of transfer. On receipt of this application being transferred by the judicial order, the impugned order has been passed.