Harish Tandon, J. - (1.) This revisional application is directed against Order dated 5th November 2009 passed by the Civil Judge, (Junior Division), 3rd Court, Sealdah, in Ejectment Suit No. 29 of 2006 by which an application for modification of an order dated 10th November 2006 is rejected.
(2.) The opposite parties instituted a suit for eviction under the West Bengal Premises Tenancy Act, 1997.
(3.) In the said suit, the Petitioner filed an application for an order directing the opposite parties to reconnect the supply of electricity.;