SANATAN GHOSH Vs. PRASANTA BOSE

JUDGEMENT

(1.) THIS revisional application under Article 227 of the Constitution of India is directed against an order dated 6th October, 2004 passed by the Learned Additional district Judge in the second Court of the Fast Track Sreerampur in Civil Revision case No. 168 of 2001 for setting aside the order No. 34 dated 3rd May, 2001 passed in title Suit No. 3 of 1998 by the Learned Civil Judge (Junior Division), 1st Court of sreerampur.

(2.) THE propriety of such an order is under challenge in this revisional application at the instance of the plaintiff/petitioner.

(3.) THE plaintiff has instituted the Title Suit No. 3 of 1998 in the 1st Court of the civil Judge (Junior Division) at Sreerampur praying for declaration and permanent injunction in respect of "kha" schedule property of the plaint against the defendant/opposite parties stating inter alia of the plaint that he is the absolute owner and occupier of "ka" schedule property.