- (1.) This revisional application is one under Article 227 of the Constitution of India and is directed against order No. 7 dated 28.03.2005 passed by the learned Additional Civil Judge, Junior Division, (being Additional Controller, Sealdah) Sealdah in ejectment case No. 265 of 2004.
(2.) The said suit was brought by the present Opposite Parties against the present petitioners for eviction of tenant from the property in question.
(3.) In the said case the plaintiffs/petitioners filed one application under Section 39(6) of West Bengal Premises Tenancy Act, 1997 with prayer for temporary injunction against the Opposite Parties. In that application grounds were duly mentioned so that the Court can pass appropriate order on the basis of the said application.;