SWARUP ADHIKARI Vs. ARCHANA PATHAK

JUDGEMENT

(1.) Affidavit-of-service filed by Mr. Mukherjee, learned advocate for the petitioners be kept with the record.

(2.) The instant revisional application under Article 227 of the Constitution of India is at the instance of the plaintiffs in a suit for ejectment under the Transfer of Property Act, 1882 and is directed against Order No. 118 dated August 14, 2019 passed by the 3rd Court of the learned Civil Judge (Junior Division), Purba Bardhaman in the said suit being Title Suit No. 13 of 2005.

(3.) The defendant/opposite party in the said suit applied for an order of mandatory injunction for removal of mud allegedly stacked in front of the suit shop room.