SABYASACHI BHATTACHARYYA, J. - (1.) The defendants in a suit for permanent injunction in respect of an immovable property have preferred the instant revisional application against an order, whereby an application filed by the plaintiffs/opposite party nos. 1 and 2 under section 151 of the Code of Civil Procedure, for restoration of possession by police help, has been allowed.
(2.) The grievance of the plaintiffs/opposite party nos. 1 and 2 in the said application under Section 151 of the Code was that the present petitioners, in violation of a previous injunction order passed by the trial court, had dispossessed the opposite party nos. 1 and 2 from the suit property.
(3.) In such premise, the opposite party nos. 1 and 2 prayed for police help to get restoration of possession in order to undo the mischief committed by the defendants/petitioners.;