Amitabha Chatterjee, J. - (1.) Feeling aggrieved by and dissatisfied with the order being No.53 dated November 15, 2006 passed by the Learned Civil Judge (Junior Division), 3rd Court, Tamluk rejecting an application for leave filed by the plaintiff/petitioner in title suit No.11/2002, the present petitioners/plaintiff has filed the instant application under article 227 of the Constitution of India in the Hon'ble Court praying for setting aside the order passed by the Learned Civil Judge (Junior Division), 3rd Court, Tamluk.
(2.) The brief facts leading to the case of the petitioner to put in brief is that on January 29, 2002, Sk. Dil Bahar (Since deceased) the predecessor of the present petitioners as the plaintiff brought against the defendant/opposite party Nos.1 and 2 a suit for declaration of title and permanent injunction being title suit No.11 of 2002 in the 3rd Court of Civil Judge (Junior Division), Tamluk.
(3.) The present petitioner and the opposite party Nos.3, 4, 5 and 6 were substituted on the death of the original plaintiff Sk. Dil Bahar and the petitioner and opposite parties Nos.3, 4, and 5 were substituted as plaintiffs and the opposite party No.6 was added as the defendant No.3;