SABYASACHI BHATTACHARYYA,J. - (1.) The present application under Article 227 of the Constitution of India arises at the instance of the plaintiff in a suit for declaration and injunction pertaining to the possessory right of the plaintiff and further declaration that an impugned deed of sale bearing no. 669 of 2005, dated April 28, 2005 was void ab initio and not binding on the plaintiff.
(2.) By virtue of the present application under Article 227 of the Constitution of India, the plaintiff/petitioner has challenged the refusal of several applications filed by the petitioner.
(3.) By the first impugned order, being Order No.26 dated February 27, 2019, a notice was marked as exhibit 'A' and plot information was marked as exhibit 'B', both at the instance of the defendants, despite the petitioner having objected to the marking of the exhibit 'B'. By the same order, another document was marked as Exhibit 'C' and some marked for identification, which are not challenged by the plaintiff.;