Indrajit Chatterjee, J. - (1.) This is an application under Article 227 of the Constitution of India in which the order No. 8 dated 13th August, 2015 and order No. 14 dated 22nd September, 2015 as passed by the Civil Judge (Junior Division), Kakdwip, within the district of South 24-Parganas in the Title Suit No. 70 of 2015 has been assailed.
(2.) In the second order, the learned Trial Court disposed of the application filed by the plaintiff praying for police assistance under section 151 of the C.P.C. to see that the learned Advocate-Commissioner may inspect the property peacefully. The order was passed in favour of the plaintiff/opposite party and the police assistance was granted.
(3.) In the first order, the learned Trial Court disposed of one application filed by the plaintiff praying for appointment of a local Inspection-Commissioner and also to do necessary repair works in presence of the Advocate-Commissioner. That petition was disposed of ex parte with an order for appointment of one Advocate-Commissioner for the said purpose.;