ASVIN N SHAH Vs. MERLIN PROJECTS LIMITED

JUDGEMENT

(1.) The controversy raised in the instant application under Article 227 of the Constitution relates to the property comprising of 80 cottahs of land, more or less, being part of premises No.69, Prince Baktiar Shah Road. P.S. Tollygunge, Kolkata-700033.

(2.) Opposite Party, as plaintiff, filed a suit being Title Suit No. 126 of 2005 before the learned 3rd Court of Civil Judge (Jr. Division), Alipore, 24-Parganas (South) for declaration and permanent injunction.

(3.) The plaintiff claimed in the suit that the defendant No.8 projecting himself as representative of all the defendants approached one, Sri Chandan Chatterjee, a Real Estate Broker, to find out a suitable buyer for sale of the suit property, as referred to earlier.