Ashis Kumar Chakraborty, J. - (1.) This revisional application under Article 227 of the Constitution of India is directed against the order dated August 27, 2010 passed by the learned 3rd Judge, Small Causes Court at Calcutta in Ejectment Suit No. 361 of 2003.
(2.) The short question of law that falls for consideration of this Court in the revisional application is whether in view of Section 8(3) of the West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001 (hereinafter referred to as "the Act of 2001") the Civil Court has the jurisdiction to entertain an ejectment suit at the instance of a thika tenant against a bharatia.
(3.) The brief facts of the case which are to be considered for deciding this application are stated below.;