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Judgment
Sabyasachi Bhattacharyya, J.:
Affidavit of service filed today be kept on record.
2. Although learned counsel for the petitioner submits that the private respondents have not been properly served, some of the private respondents are represented before us through counsel, along with the State.
3. In view of the nature of the order proposed to be passed, further service is not directed.
4. By the impugned order dated December 12, 2025, the learned Tribunal merely adjourned the matter as a last chance, that too, at the instance of the present writ petitioner, in respect of his application for recall of an earlier order passed by the Tribunal, by way of MA 437 of 2022 and MA 438 of 2022, filed in connection with OA 1421 of 2021 (LRTT).
We do not find any irregularity or illegality in the impugned order.
Accordingly, WPLRT 196 of 2026 is dismissed without any order as to costs, thereby affirming the impugned order dated December 12, 2025 passed by the First Bench of the West Bengal Land Reforms and Tenancy Tribunal in respect of MA 437 of 2022 and MA 438 of 2022 (OA 1421 of 2021) (LRTT).
7. Urgent photostat certified copies of this judgment, if applied for, be supplied to the parties upon compliance of all requisite formalities.