Mir Dara Sheko, J - (1.) Affidavit of service, including a copy of notice served upon learned counsel representing the opposite parties before learned trial court, be taken on record. Despite service of notice none appeared to represent the opposite parties.
(2.) Heard Mr Bhattacharya and perused the materials on record, including the order impugned.
(3.) The revisional application under Article 227 of the Constitution of India has been directed assailing an order dated January 14, 2016 passed by learned Civil Judge (Jr. Division), 2nd Additional Court at Alipore in Title Suit No.306/143 of 2004 rejecting an application of the petitioners filed under Order 1 Rule 10 CPC for being added as parties to substitute their predecessor Renuka Das @ Mondal who was proforma defendant no.9, as reveals from a copy of the plaint supplied by Mr Bhattacharya which is taken on record, presumably, due to the reason that the plaintiffs of that suit did not file appropriate application for substituting the heirs of said Renuka.;