Harish Tandon, J. - (1.) This revisional application is directed against Order No. 30 dated 22nd April, 2016 passed by the learned Civil Judge (Senior Division), 6th Court, Alipore in Title Suit No. 49 of 2015 by which application under Section 151 of the Code of Civil Procedure for restoration of possession in respect of a suit premises is rejected.
(2.) The plaintiff/petitioner filed a suit for declaration that it has every right or authority to run the business over the property in suit and permanent injunction restraining the defendants/opposite parties from disturbing the peaceful possession and/or from running the business and/or causing any disturbance or hindrance hampering such business over the suit property and also from demolishing the structures standing there on.
(3.) The aforesaid suit appears to have been filed in or about 20th April, 2013. The plaint case proceeds that the State Fisheries Development Corporation Ltd., opposite party No. 1 herein published a notice inviting offer in sealed cover from the financially sound and experienced persons for setting up public entertainment cum tourist projects on the water areas of the different forms of the Corporation located in Kolkata and other important places in West Bengal.;