Biswajit Basu, J. - (1.) The revisional application under Article 227 of the Constitution of India is at the instance of the defendants/ tenants in a suit for eviction under Section.6 of the West Bengal Premises Tenancy Act, 1997 (hereinafter referred to as the "the said Act in Short") on the grounds of default and reasonable requirement of the suit property. The defendant/ tenant contested the suit. The learned Trial Judge dismissed the suit by the judgment and decree dated January 29, 2008.
(2.) The plaintiff/ opposite party herein being aggrieved by and dissatisfied with the said judgment and decree preferred an appeal, initially before the West Bengal Land Reforms and Tenancy Tribunal, being OAP No. 627 of 2008.
(3.) The said appeal was subsequently transferred to the Court of learned District Judge at Alipur, District-South 24-Parganas. The learned District Judge at Alipur received the records of the said appeal from the West Bengal Land Reforms and Tenancy Tribunal at Salt Lake on December 12, 2012. The said appeal after the said transfer renumbered as Ejectment appeal No. 35 of 2012 and is pending disposal before the learned Additional District Judge, 3rd Court, at Alipur.;