ARUP RATAN PAL Vs. SHYAM NARAYAN SINGH

JUDGEMENT

(1.) The petitioners herein, who are the present plaintiffs in the Ejectment Suit No. 672 of 2000, now pending in the Small Causes Court, Calcutta, have made this application under Article 227 of the Constitution primarily challenging an order dated 26th July, 2004 of the learned Judge, 4th Bench, Small Causes Court, Calcutta, in Ejectment Suit No. 672 of 2000 rejecting an application of the petitioners under Section 17(3) of the West Bengal Premises Tenancy Act made in the said suit.

(2.) For the sake of convenience and proper appreciation, I will set out the relevant portion including the operative portion of the above order of the learned Judge a little later.

(3.) Before considering the merits of the above order, the chain of events that had taken place before the filing of the said application under Section 17(3) of the West Bengal Premises Tenancy Act (in short the Act) are mentioned in brief.