SANAT KUMAR GANGULY Vs. SANDHYA DUTTA CHOWDHURY

JUDGEMENT

(1.) AFFIDAVIT of Service filed on behalf of the petitioner be kept on record.

(2.) NONE appears on behalf of the plaintiffs/opposite parties when the matter is called.

(3.) THIS is an application under Article 227 of the Constitution of India directed against an order dated 5th October, 2007 passed by the learned civil Judge (Junior Division), 5th Court, in the District of Howrah in Title Suit no. 184 of 2003, Sandhya Dutta Chowdhury and Ors. v. Sanat Kumar Ganguly. By the order impugned, the learned Court below allowed the plaintiffs' application and permitted production of evidence of the Settlement Office, sankrail, Howrah, regarding L. R. Record of right in respect of LR. Khatian no. 1093, J. L. No. 29, Dag No. 216 under Mouza-Andul.