PRABHA TANKHA Vs. STATE

JUDGEMENT

(1.) THE opposite party filed an application under Section 29b of the West Bengal Premises Tenancy Act for eviction of the present petitioner and the pro forma opposite party, which was numbered as Ejectment Case No. 7 of 1979 before the Rent Controller, Calcutta. The said proceeding ended in an order for eviction, dated 19th of April, 1993. The present Revisional application is directed against the said order.

(2.) THE opposite party, after having entered appearance, raised a preliminary objection, asking us to resolve, upon adjudication, a question of jurisdiction namely, whether an application under Section 29b (9) of the West Bengal Premises Tenancy Act is entertain able by a Division Bench or a Single Bench. Secondly, whether a Revisional application, arising out of Rent Controller's order, is to be valued and, if so, the mode and manner thereof.

(3.) ACCORDING to Mr. Roy Chowdhury without resolving these questions, it may be a futile exercise on the part of the Court to go into the merits of other contentions involved in the present case.