Sahidullah Munshi, J. - (1.) This revisional application is directed against order dated 28th February, 2007 passed by the learned Additional District Judge, Arambagh in Misc. Appeal No.7 of 2006 affirming the order of injunction dated 20th February, 2006 passed by the learned Civil Judge, Junior Division, Second Court, Arambagh in Misc. Case No.12 of 2003.
(2.) The petitioner is the opposite party no.1 in Misc. Case No.12 of 2003 (Pre-emption Case) pending before the learned Civil Judge, Junior Division, Arambagh. The opposite party respondents/ defendants nos.1, 2 and 3 filed an application under Section 8 of the West Bengal Land Reforms Act, 1955 against the present petitioner, which is registered as the said Misc. Case No.12 of 2003. An application for temporary injunction under Order 39 Rules 1 and 2 was filed by the opposite parties in the pre-emption case. That application for temporary injunction was allowed by the learned Civil Judge, Junior Division by his order dated 20th February, 2006. The present petitioner filed a Misc. Appeal being Misc. Appeal No.7 of 2006 praying for setting aside the order of temporary injunction. The learned appellate Court below dismissed the appeal and affirmed the order of the learned Civil Judge, Junior Division passed on 20th February, 2006 holding, inter alia, that there was no error committed by the learned trial Judge in allowing the plaintiff's application under Order 39 Rules 1 and 2 read with Section 151 of the Code of Civil Procedure.
(3.) In spite of service, no one appears today on behalf of the opposite parties. From the order dated 20th December, 2007, it appears that no one appeared on behalf of the opposite parties when the matter was taken up and as a result, the interim order, which was passed on 15th October, 2007, had been extended till disposal of the revisional application.;