Harish Tandon, J. - (1.) This revisional application is directed against order no. 32 dated 24th October 2017 passed by the learned Civil Judge (Junior Division), 4th Court, Alipore in Title Suit No. 20 of 2012, by which an application under Order VII Rule 11(a) of the Code of Civil Procedure is rejected.
(2.) The said application was taken out by the petitioners for rejection of the plaint allegedly on the ground that the plaint does not disclose cause of action.
(3.) A copy of the plaint is annexed to the revisional application, wherefrom it appears that there is a categorical averment relating to the antecedent of the property and further allegation that the petitioners are making un-authorized and illegal construction at premises no. 29, Balaram Bose Ghat Road, Kolkata - 700 025 without obtaining any sanction from the Kolkata Municipal Corporation nor leaving any mandatory space.;