S.K.Mukherjee, J. - (1.) Let the affidavit-of-service filed in Court today be kept with the record.
(2.) In view of the appearance of Mr. Mukherjee, learned advocate, for the opposite party No. 1, the revisional application is now ready for hearing. The service of notice of this revisional application on the opposite party Nos. 2 and 3 is dispensed with. The revisional application is taken up for hearing by consent of the parties.
(3.) This is an application under Article 227 of the Constitution of India against order dated September 27, 2002 passed by Shri T.K. Das, learned Civil Judge (Senior Division), Eighth Court at Alipore, District: South 24 Parganas in Title Suit No. 79 of 2001.;