SADHAN SAHA Vs. BAISH HAZARI WAKF ESTATE

JUDGEMENT

(1.) The petitioners and the opposite party Nos. 1 and

(2.) are represented by their respective learned advocates. 2. I have heard the learned advocates for the petitioners, opposite party no. 1 and opposite party no.2 at length.

(3.) The instant revisional application is now taken up for passing appropriate order.