INDRAJIT CHATTERJEE, J. - (1.) YESTERDAY , this case was called on, but none appeared on behalf of the petitioner even though the learned Advocate, Mr. Purnasish Gupta appeared on behalf of the Opposite Party Nos. 9 and 10.
(2.) HEARD Mr. Gupta. No affidavit of service has been filed in spite of the order dated 11.2.2014. Considering this attitude of the present petitioner, let this case be decided on merits exercising the revisional jurisdiction of this Court.
(3.) THE fact of this case can be stated in brief thus : - That the plaintiff filed one suit for declaration that the deed of gift executed by the Refugee and Rehabilitation Department in favour of the predecessor -ininterest of the plaintiff in respect of plot no. 195, Block J at Sahapur Colony subsequently renamed as New Alipore is void ab initio.;