Indira Banerjee, J. - (1.) This appeal is against a judgment and order dated 23rd September, 2015 passed by the learned Single Bench dismissing an application filed by M/s Patel Timber Industries, being G.A. No. 1034 of 2011 inter alia for intervention in the execution proceedings being E.C. No. 90 of 2011 for execution of the eviction decree dated 11th August, 2011 in APD No. 455 of 2005, along with three other similar applications being G.A. Nos.1035, 1036 and 1038 of 2011.
(2.) Patel Timber Industries, a registered partnership firm, carrying on business at Premises No. 149/13, J.N. Mukherjee Road, P.S - Malipanchghora, P.O - Salkia, District Howrah - 711106 claims to be a 'thika tenant' in respect of 14 cottahs and 10 chittaks of land at the said premises.
(3.) The said premises were owned by a Trust, under the control of the members of the Bagla family. It transpires that the trustees, hereinafter referred to as the Baglas, had leased out 7 bighas of land to the Poddars.;