PANCHADEEP SEVA TRUST Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These two writ petitions are taken up for consideration together, since the same involve common questions and fact and law.

(2.) Accepting the request of Mr. Prabal Kumar Mukherjee, learned senior counsel for the petitioners, we granted leave to move these writ petitions without notice to the respondents and without annexing thereto copies of the orders impugned.

(3.) At the time of consideration of the writ petitions, it has transpired that no written orders have been passed by the West Bengal Land Reforms and Tenancy Tribunal (hereafter the Tribunal) on the original applications filed by the respective petitioners being O.A. 2651 of 2019 (L.R.T.T.) and O.A. 2650 of 2019 (L.R.T.T.). What we find from the averments made in the writ petitions is that the original applications of the petitioners having been posted for admission hearing on 20th March, 2020, prayer was made before the 1st Bench of the Tribunal for urgent hearing but such prayer has been refused orally.