- (1.) Affidavit of service filed by the petitioner in court today be kept with the record. None appears on behalf of the opposite parties.
(2.) Heard learned Advocate for the petitioners and perused the materials on record.
(3.) This application under Article 227 of the Constitution of India is preferred against the order dated 20.08.2011 passed by the learned Civil Judge, Junior Division at Sealdah in Title Execution Case No. 43 of 1997.;