KAMALENDU CHANDA Vs. DILIP KUMAR BISWAS

JUDGEMENT

(1.) THIS application for revision is directed against the order dated 22. 1. 81 by the Munsif, 2nd Court, Alipore, in T. S. No. 284 of 1978 which was instituted by the petitioner for eviction against the tenant, Opposite Party.

(2.) ON 22. 1. 81 the opposite party moved an application under Or 39 R 1 and 2 read with section 151 C. P. Code praying for temporary injunction for preventing the petitioner his men etc. from interfering with the supply of electricity to his flat or preventing the Opposite Party's access to the main Meter or the Main Switch meant for his flat for effecting repairs and/or restoring electricity by raising partition and/or otherwise, and/or pass an ad interim injunction order in such term till the disposal of the petition. By the impugned order the learned Munsif issued a show cause notice and granted an order for maintaining status quo in respect of electric meter and main Switch meant for Opposite Party's flat till the disposal of the injunction petition.

(3.) BEFORE the receipt of the notice to show cause on 29. 1. 81 on receipt of a registered letter from Sri S. K. Banerjee, advocate the petitioner came to know of all these facts and on 3. 2. 81 moved this Court in revision against the said order of status quo.