Shivakant Prasad, J. - (1.) Petitioners have assailed the impugned order dated 18.11.2014 passed by learned District Judge, 24-Parganas (South) at Alipore in Misc. Case No. 349 of 2013 whereby the permission to sell the property belonging to the trust was allowed on the application under Section 34 of Indian Trust Act.
(2.) Thus the subject matter of challenge in this revisional application is the order dated 18.11.2014 passed by District Judge, 24 Parganas(S), Alipore in Misc. Case No. 349 of 2013 whereby the Members of the Managing Committee made an application under Section 34 of the Indian Trust Act, 1882 (hereinafter referred to as the Act of 1882) to sell property belong to the Trust.
(3.) Petitioners specific case is that on 04.4.2015 one Shamim Anwar Khan i.e. the Opposite Party No. 2 herein along with his men and agents came to the temple to take forcible possession of the property of the deity. On being resisted by the devotees, followers and disciples of the Ashram, the said the Opposite Party No. 2 claimed to have purchased the property but he could not take possession of the same.;