Harish Tandon, J. - (1.) This revisional application is directed against an order/judgment dated 24th March 2017 passed by the learned District Judge, Hooghly in Civil Revision No. 100029 of 2014, by which the revisional application was dismissed as the order impugned therein is hit by the proviso to Section 115 of the Code of Civil Procedure thereby affirming an order no. 52 dated 4th July 2014 passed by the learned Civil Judge (Junior Division), Additional Court, Hooghly in Title Suit No. 71 of 2013.
(2.) The plaintiff/petitioner filed the said title suit for declaration that the notice dated 25th March 2008 issued by the opposite party no. 1 for demolition of a portion of the 'A' schedule property is illegal, inoperative and not binding upon her and further declaration that the said notice has no legal force and is violative of the provisions of the West Bengal Panchayat Act, 1973 and the rules framed thereunder.
(3.) The plaint case proceeds that the plaintiff/petitioner after purchasing the said property from the erstwhile owner applied before the Gram Panchayat for sanction of the building plan and further deposited the requisite fees. The plan was sanctioned on 14th October 1988 and according to the petitioner, she constructed the house after taking loan from the nationalized bank.;