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Judgment
Sabyasachi Bhattacharyya, J.:-
Affidavit-of-service filed today be kept on record.
The present writ petition has been filed seeking expeditious disposal of O.A. 1178 of 2017 (LRTT) pending before the First Bench of the West Bengal Land Reforms and Tenancy Tribunal, Kolkata.
Heard learned counsel for the parties and perused the materials on record.
Considering the circumstances, WPLRT 209 of 2026 is disposed of by requesting the First Bench of the West Bengal Land Reforms and Tenancy Tribunal, Kolkata to hear out and dispose of the original application pending before it being O.A. 1178 of 2017 (LRTT) as expeditiously as possible, preferably within June 30, 2027. While doing so, the Tribunal will be at liberty to shift back the next date of hearing and shall not grant any unnecessary adjournment to 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.