BHASKAR BHATTACHARYA,J. - (1.) THIS revisional application under Article 227 of the Constitution of India is at the instance of a tenant in a proceeding under Section 29(B) of the West Bengal Premises Tenancy Act ("Act") and is directed against order dated July 12, 1999 passed by the Rent Controller, Calcutta in R.C. No. 12 of 1995 (EVC) allowing the said case.
(2.) THE opposite parties claiming to be daughters of a retired member of Indian Army filed the aforesaid application for eviction of the present petitioner on the ground of reasonable requirement under Section 29(B) of the Act. After service of summons of the aforesaid proceeding, the present petitioner filed an application for leave to contest the said proceedings in terms of Section 29(B)(4) of the Act long after fifteen days time as mentioned therein along with an application under Section 5 of the Limitation Act for condonation of delay in filing such application.
(3.) THE Rent Controller rejected such application for condonation of delay and the present petitioner's application under Article 227 of the Constitution of India filed against such order was also ultimately rejected by this Court.;