ASIM KUMAR MONDAL,J. - (1.) This is an application under Article 227 of the Constitution of India challenging the order dated 20th March, 2012 passed by the learned Civil Judge (Senior Division), 2nd Court at Howrah in Title Suit No. 86 of 2006.
(2.) The petitioner being defendant No. 1 in Title Suit No. 86 of 2006 has preferred the present revisional application challenging the order as aforesaid passed in favour of the opposite parties/plaintiffs under Order 22, Rule 2 of the Civil Procedure Code.
(3.) The opposite parties filed the suit for declaration, injunction and recovery of khas possession against the petitioners and the proforma opposite parties. The petitioner after entering appearance in the said suit is contesting the same by filing a written statement denying the material allegations contained therein.;