MIR DARA SHEKO,J. - (1.) Learned Advocate, Mr. Halder, is present to represent the petitioner/defendant of the suit which was filed by the opposite party as plaintiff for recovery of possession, damages and mesne profits by evicting the petitioner from the suit premises.
(2.) Heard Mr. Halder.
(3.) Mr. Halder submitted that learned trial Court did not appreciate the law in proper perspective since in view of the own assertion of the opposite party/plaintiff the suit would not be maintainable before the civil court and Mr. Halder invites attention of this Court to Section 8 sub-section 3 and Section 21 of West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001.;