PRADIP DAS Vs. SYANNASI PRASAD ROY

JUDGEMENT

(1.) Subject matter of challenge in this case is against the rejection of a prayer under Ss. 7(1) and 7(2) of the West Bengal Premises Tenancy Act, read with Sec. 5 of the Limitation Act.

(2.) Admittedly, such application was filed on 11/7/2016.

(3.) Mr. Goutam Brahma, learned advocate appearing for the petitioner disputes with the impugned order upon referring some facts relatable to some events, in order to establish the bona fide on the part of the defendant, as to why there could not be any application filed earlier, invoking the provision of 7(1) and 7(2) of W.B.P.T. Act.