S.K.Mukherjee, J. - (1.) This is an application under Article 227 of the Constitution of India against an order dated January 6, 2003 passed by the Recovery Officer, Debt Recovery Tribunal-III, Calcutta in T.R.P. No. 33 of 2002.
(2.) The opposite party No. 1/United Bank of India initiated a proceeding against the certificate debtors for recovery of its claim and obtained a certificate against the certificate debtors. For satisfaction of the dues of the bank premises No. 3 Panchu Dhobani Gali, Calcutta has been put to sell.
(3.) The father of the petitioner in this application, Gopal Lal Khaitan, was inducted as a tenant in respect of the said premises under an agreement executed by the opposite Party Nos. 3 and 4 on May 1, 1968. The tenancy commenced from May 13, 1968. Upon the death of the said Gopal Lal Khaitan, the said tenancy devolved upon the petitioner in this application.;