Indrajit Chatterjee, J. - (1.) This application under Article 227 of the Constitution of India has been filed by the opposite parties of J. Misc. Case No. 13 of 1994 which was disposed of by the learned Civil Judge, Junior Division, Contai, within the district of Purba Medinipore and the execution proceeding of that J. Misc. Case was filed by the present opposite parties which is still pending.
(2.) The said J. Misc. Case was disposed of on contest on 28.02.2008 and no revisional application was preferred as against the order/judgment passed in connection with that case. The opposite parties of this case being the petitioner in the trial court filed one execution petition before that court and another petition was filed by that party on 18.02.2009 for amendment of the schedule of the original petition. The present petitioner filed objection as against the said petition. That petition was filed under Ss. 151, 152 and Order No. 6 Rule 17 of the Civil Procedure code (hereinafter called as the said code).
(3.) This revisional application has been preferred as against the order of the trial court dated 21.01.2010 wherein the learned trial court was pleased to allow the amendment petition authorizing the petitioner of that case to amend the schedule of the petition.;