Sabyasachi Bhattacharyya,J. - (1.) The present application under Article 227 of the Constitution of India arises from an order allowing an amendment of plaint.
(2.) The opposite parties filed the suit for the following reliefs: "a) A Decree declaring the defendant as trespasser in the suit property as he does not possess any right, title, interest and possession in the property mentioned in the Schedule; b) A decree for permanent injunction restraining the defendant and his men and agents from disturbing and/or not to make any construction by changing the nature and character of the suit property; c) Cost of the suit; d) Any other relief/reliefs as the plaintiff is entitled to law and equity."
(3.) In the said suit, initially the opposite parties had filed an application for amendment of plaint, which was partially allowed by an order dated April 20, 2011.;