BISWAJIT BASU,J. - (1.) These two revisional applications under Article 227 of the Constitution of India are taken up together for analogous hearing and disposal since both the revisional applications are directed against the Order No. 39 dated September 21, 2019 passed by the learned Civil Judge (Senior Division) at Sealdah in misc. Case No. 05 of 2017 arising out of Title Execution Case No. 01 of 2011.
(2.) ALW Estates Private Limited (hereinafter referred to as the 'ALW' in short) is the petitioner of C.O. 3855 of 2019 whereas M/s. Rajlaxmi Investment and Trading Company Private Limited (hereinafter referred to as the 'Rajlaxmi' in short) is the petitioner of C.O. 3928 of 2019.
(3.) The undisputed facts of this case relevant to deal with the issues involved in the present revisional application are thus, Rajlaxmi by a deed of lease dated February 01, 1956 inducted Electronic Construction and Equipment Company Limited (hereinafter referred to as the 'ECE' in short), the opposite party no. 2 in both the revisional applications, as lessee for a period of forty years in respect of more or less 20 Bighas 4 Cottahs and 9 Chittaks of land with different structures standing thereon at Premises No. 9, Kaliprasanna Singha Road, Kolkata- 700002 (hereinafter referred to as the 'leasehold property' in short). Rajlaxmi after expiry of the said period of lease filed a suit for eviction against ECE in the Court of learned Civil Judge (Senior Division) at Sealdah being Title Suit No. 12 of 1997.;