ATMARAM KAJARIA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the connected application.

(2.) The instant appeal arises out of an order dated 15th Jan., 2019, passed by a learned Single Judge in W. P. 23644 (W) of 2012 (Atmaram Kajaria & Ors. vs. The State of West Bengal Land And Land Reforms, Government of West Bengal & Ors.). By the said order, the writ petition stood dismissed.

(3.) The instant appeal has been preferred by the writ petitioners.