Bhaskar Bhattacharya, J. - (1.) This revisional application under Article 227 of the Constitution of India is at the instance of an applicant before the Thika Controller and is directed against order dated August 5, 1992 passed by the Additional District Judge, 4th Court, Howrah in Miscellaneous Appeal No. 97 of 1990 thereby affirming those dated March 19, 1990 pasted by the Thika Controller in G. R. Case No. 10/1982-83.
(2.) The present petitioners filed an application before the Thika Controller for recording their names as thika tenant in respect of the disputed property. The said application gave rise to the aforesaid G. R. Case No. 10 of 1982-83. The opposite party contested the said claim of the present petitioners and ultimately by order dated March 19, 1990 the Thika Controller found that the petitioners are not the thika tenant in respect of the property and thus dismissed their application.
(3.) Being dissatisfied the petitioners preferred an appeal being Misc. Appeal No. 97 of 1990 before the District Judge, Howrah which was ultimately heard by the Additional District Judge 4th Court and the learned Additional District Judge by order dated August 5, 1992 affirmed the said order passed by the Thika Controller.;