MONORANJAN MANNA Vs. SARADIA JAY DURGA THAKURANI

JUDGEMENT

(1.) The instant revisional application under Article 227 of the Constitution of India is directed against the Order No. 141 dated 17.12.2007, passed by the learned Civil Judge (Junior Division), 1st Additional Court, Contain, in Title Suit No. 72 of 2007. It would be evident from the materials on record that the learned Civil Judge (Junior Division), 1st Additional Court, Contain, upon hearing the Learned Counsel for both sides over the petitioner's application under Section 21(3) of the West Bengal Land Reforms Act, 1955 was pleased to reject the same on a finding that the petitioner/defendant failed to produce any evidence in support of prima facie proof that he was ever inducted as 'bargadar' under Opposite Party/Plaintiff in respect of the suit land.

(2.) Being aggrieved by and dissatisfied with the order impugned dated 17.12.2007, the petitioner has come up before this Court praying for setting aside the said order.

(3.) Point for consideration is whether the order dated 17.12.2007, passed by the learned Court below is sustainable under the law or whether the same needs any interference by this Court.