Harish Tandon, J. - (1.) The challenge is made to an order no. 23 dated 9th June, 2016 passed by the learned Civil Judge (Junior Division), Sealdah, North 24-Parganas in Title Suit No. 153 of 2012, by which an application under Section 7(2) of the West Bengal Premises Tenancy Act, 1997 filed by the defendant/opposite party is allowed.
(2.) The Court below held that the suit premises is situated within the cantonment area over which the provisions of the West Bengal Premises Tenancy Act, 1997 is not applicable and held that the defendant/opposite party is not liable to pay any arrears of rent.
(3.) One can reasonably ascertain from the tenet of the impugned order that the suit as it is stood having filed within the provisions of the West Bengal Premises Tenancy Act, 1997 is not maintainable, if the suit premises is situated within the cantonment area.;