RAMALA CHOWDHURY Vs. SUMAN GHOSH

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is directed against the judgment and order dated 6th May, 2008 passed by the learned Additional District Judge-cum-Judge, Special Court (E.C. Act), Hooghly at Chinsurah in Misc. Appeal No. 140 of 2003 reversing the judgment and order dated 16.12.03 passed by the learned Civil Judge (Junior Division), 1st Court at Chandannagore in pre-emption Misc. Case No. 36 of 1995, at the instance of the pre-emptors/petitioners.

(2.) Heard Mr. Roy Chowdhury, appearing for the pre-emptor/petitioner and Mr. Banerjee, learned Senior Counsel appearing for the opposite party/pre-emptee.

(3.) Considered the materials on record including the order impugned.