J.Bhattacharya, J. - (1.) This application under Article 227 of the Constitution of India is directed against an order being Order No. 40 dated 2nd December 2004 passed by the learned Civil Judge (Senior Division) , 2nd Court at Alipore m Title Suit No. 40 of 2000.
(2.) The petitioner herein is an applicant for addition of party in the suit.
(3.) By the order impugned, the petitioner's prayer for addition of party in a suit for eviction filed by the opposite party No.1 against the opposite party No. 2 herein, on the ground of default and subletting, was rejected by the learned Judge.;