Jyotirmay Bhattacharya, J. - (1.) THIS First Miscellaneous Appeal is directed against an order rejecting the plaintiff's application for temporary injunction passed by the learned Trial Judge on 8th March, 2014 in Title Suit No. 228 of 2010 at the instance of the plaintiff/appellant.
(2.) LET us test the legality of the said impugned order in the facts of the instant case which are briefly stated hereinbelow. The plaintiff filed a suit for specific performance of contract and permanent injunction. He claimed that he entered into an agreement for sale with the defendant/respondent Nos. 1 to 9 for purchasing Sali land measuring about 28 1/2 Decimals in R.S. Dag No. 262 and Sali land measuring about 28 Decimals of land in R.S. Dag No. 843 & 844 lying at Mouza Atghara, J.L. No. 10, Khatian No. 688, P.S. Rajarhat now Baguihati, District South 24 -Parganas.
(3.) IT was further claimed that the said defendant/Respondent Nos. 1 to 9 also agreed to transfer and/or sale more or less 10 Satak of Sali land lying at Mouja Gopalpur under Dag No. 3343 to the plaintiff.;