KACHI HANSDA Vs. LAXMAN MURMU & ORS.

JUDGEMENT

(1.) Let the affidavit of service filed in Court today be kept with the record.

(2.) This is an application filed under Article 226 of the Constitution of India assailing a final order dated September 22, 2017 passed in O.A.2512 of 2017(LRTT).

(3.) By virtue of the impugned order, the Block Land and Land Reforms Officer, Polba-Dadpur, District Hooghly was directed to treat the original application under reference as the representation of the respondent no.1 and to dispose of the same in accordance with law by passing a reasoned order within the time mentioned in the above order.