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Judgment
Sabyasachi Bhattacharyya, J.:-
Affidavits-of-service filed today be kept on record.
Both the writ petitions are taken up together for disposal.
In the present writ petitions, the writ petitioner has sought for early disposal of O.A. 20 of 2005 (LRTT) and O.A. 21 of 2005 (LRTT), both pending before the learned Second Bench of the West Bengal Land Reforms and Tenancy Tribunal, Kolkata.
Heard learned counsel for the parties and perused the materials on record.
In the circumstances, WPLRT 194 of 2026 and WPLRT 202 of 2026 are disposed of by requesting the learned Second Bench of the West Bengal Land Reforms and Tenancy Tribunal, Kolkata to expeditiously dispose of O.A. 20 of 2005 (LRTT) and O.A. 21 of 2005 (LRTT), preferably by August 31, 2027, without granting any unnecessary adjournment to either of the parties.
There will be no order as to costs.
Urgent Photostat certified copies of this judgment, if applied for, be made available to the parties upon compliance with the requisite formalities.
I agree.