A.K.Nandi, J. - (1.) In a suit for ejectment the tenants-petitioners filed an application (Annexure A to the affidavit-in-opposition) for hearing all the issues touching the dispute as to the existence of relationship of landlord and tenant along with their application under sections 17(2), 17(2A) (b) of the West Bengal Premises Tenancy Act hereinafter called the Act.
(2.) By virtue of a petition under section 151 C.P.C. the tenants amended their application under sections 17(2), 17(2A) (b) of the Act to challenge the relationship. They have annexed copy of the said application as Annexure 'B' to their revisional application.
(3.) The fifth Bench of the City Civil Court by order No. 70 dated 8.12.80 passed in Ejectment Suit No. 770 of 1983 has rejected the application. The said order is under impeachment in this revisional application.;