HARENDRA NATH BAIDYA Vs. PADMA RANI

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is directed against an order dated 15th September, 2001 passed by the learned Additional District Judge, 8th Court at Alipore in C.R.No. 348 of 2000, affirming the order being No. 86 dated 7th July, 2000 passed by the learned Civil Judge, Junior Division 6th Court at Alipore in T.S. No. 170 of 1993.

(2.) Pursuant to the direction passed by this Hon'ble Court on 15th October, 2001, copies of the application were sent by the petitioner under registered post with acknowledgement due to the plaintiffs/opposite party Nos. 1 to 7. Affidavit-of-Service filed by the petitioner today shows that excepting opposite party No. 6 all other opposite parties have received the said service. Opposite Party No. 6 who is one of the plaintiffs, is also proceeding with the said suit jointly with other opposite parties herein. The further proceeding of the said eviction suit remains stayed since 15th October, 2001 pursuant to the order of this Hon'ble Court, as such it cannot be held that the opposite party No. 6 has no knowledge of this revisional application.

(3.) In spite of service of this revisional application upon the opposite parties in the manner as aforesaid, no one appears to oppose this revisional application at the time when the said application was called on for hearing.