- (1.) The certified copy of the impugned order which is filed in Court today by the learned Advocate for the petitioner be kept with the record.
(2.) The propriety of an order passed by the learned Additional District Judge, 3rd Court, Hooghly in Civil Revision No. 119 of 2007 is under challenge in this revisional application at the instance of the pre-emptee/petitioner.
(3.) Let me now consider as to how far the learned revisional Court was justified in passing the impugned order in the facts of the instant case.;