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Judgment
Sabyasachi Bhattacharyya, J.:
CAN 1 of 2026 is an application for expunging the name of respondent no. 13 and for substitution of the heirs and legal representatives of respondent no. 17.
Learned counsel appearing for the private respondents contends that a single application has been made for substitution of two respondents and, as such, the application is not maintainable.
However, we are unable to accept such contention of the private respondent, since the objection is premised on mere hyper-technicality.
On a perusal of the application, we find sufficient explanation having been given. Accordingly, CAN 1 of 2026 is allowed on contest, thereby directing the name of respondent no. 13, namely Supriya Das (since deceased) to be expunged and the heirs and legal representatives of respondent no. 17, namely Anil Chandra Roy @ Alin Chandra Roy (since deceased), as mentioned in the prayer portion of the application as respondent nos. 17A, 17B, 17C and 17D respectively, to be substituted in place and stead of the said deceased.
The learned advocate-on-record for the writ petitioner shall carry out the necessary amendments accordingly in the cause title of the writ petition during the course of the day.
Insofar as the writ petition is concerned, the innocuous prayer of the writ petitioner is for expeditious hearing of his original application filed before the Tribunal. We find from the order dated March 12, 2026 that the matter has next been fixed by the Tribunal on November 12, 2026.
The respondents shall file their respective affidavits-in-opposition, if any, to the original application within three weeks from date.
Upon a consideration of the matter, we find that the original application is pending since 2024 and for the ends of justice, the matter is required to be expedited.
Accordingly, WPLRT 122 of 2026 is disposed of by requesting the First Bench of the West Bengal Land Reforms and Tenancy Tribunal to dispose of OA 253 of 2024 (LRTT), pending before it, as expeditiously as possible, preferably within six months from the date of communication of this judgment and order to the Tribunal, by taking it up for hearing on the next date fixed i.e. on November 12, 2026.
Since we have not invited any affidavits, it is deemed that none of the allegations made in the writ petition are admitted by any of the respondents.
No order as to costs.
Urgent certified copies of this judgment and order, if applied for, be supplied to the parties upon compliance of requisite formalities.