Bhaskar Bhattacharya, J. - (1.) It appears from the affidavit-of-service filed by Mr. Dutta that except opposite party No. 1, all the opposite parties have received the notice by signing on the acknowledgment card. So far as the opposite party No. 1 is concerned, inspite of intimation being given, he did not claim the said envelope. In the circumstances let the service be treated as good service.
(2.) When the matter is called on for hearing none appears on behalf of the opposite parties.
(3.) This revisional application under 227 of the Constitution of India is at the instance of a plaintiff in a suit for declaration and injunction and is directed against order dated July 25, 1996 passed by the learned District Judge, Howrah in Civil Revision Case No. 32 of 1995 thereby affirming order No. 7 dated February 3, 1995 passed by the Munsif, 4th Court, Howrah in Title Execution Case No. 30 of 1994.;