- (1.) This is an application under Article 227 of the Constitution of India against Order No. 51 dated February 15, 2006 passed by the learned Judge, Second Bench, City Civil Court at Calcutta in Miscellaneous Appeal No. 28 of 1999.
(2.) By the order impugned the learned Judge in the Lower Appellate Court rejected an application filed by the appellant/petitioner dated February 1,2006 for addition of Star Paper Mills Limited as respondent in the said appeal holding, inter alia, that the presence of the said Star Paper Mills Limited was not at all necessary for adjudication of the appeal.
(3.) The estate officer started a proceeding under section 5 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971. The said proceeding was registered as Case No. 279 of 1999 before the estate officer.;