- (1.) THIS revisional application is one under Article 227 of the constitution of India and is directed against Order No. 36 dated 4th May, 2005 passed by the learned Civil Judge, Junior Division, First Court, Alipur, in connection T. S. No. 32 of 2001.
(2.) THE said suit was brought by the present petitioner against the opposite parties with prayer for declaration that the threatening made by the defendant no. 2 is not proper and is fictitious and the defendant has no right to do so. He also prayed for permanent injunction restraining the defendants from disconnecting the electric line.
(3.) THE present petitioner also filed an application under Order 39 Rule 1 and 2 read with section 151 of Civil Procedure Code.;