PRADIP KUMAR SAHA Vs. DEBATOSH DAS

JUDGEMENT

(1.) Heard Mr. B.K. Goswami, learned Senior Counsel assisted by Mrs. T. Goswami learned Counsel for the petitioners and also Mr. N. Choudhary, learned Counsel representing the respondents (i) and (ii).

(2.) Taking into account the issue raised in this revision petition that pertains to the challenge of the concurrent findings arrived at by the Courts of the facts below in deciding the dispute between the lady/respondents and the tenants/petitioners as regards the issue of bonafide requirement in favour of the plaintiffs respondents and also upon hearing the learned Counsel for the parties. this Court proposes to dispose of this petition today itself at the admission stage.

(3.) Admittedly, this revision petition has been preferred against the concurrent findings of the Courts of facts below.