SHYAMAL KUMAR DATTA Vs. BIPIN CHANDRA DAS

JUDGEMENT

(1.) The instant application under Article 227 of the Constitution of India is at the instance of the opposite parties in a Misc. case under Section 8 of the West Bengal Land Reforms Act, 1955 (for short, the Act of 1955) and is directed against the judgment and order dated December 19, 21019 passed by the Additional District Judge, Alipurduar in Misc. Appeal No.11 of 2013.

(2.) The opposite party herein filed an application under Section 8 of the Act of 1955 before the learned Civil Judge (Junior Division) at Alipurduar being Misc. Pre-emption Case No.39 of 2008 on the ground of vicinage.

(3.) The case made out by the pre-emptor/opposite party herein in the application under Section 8 of the Act of 1955 may be summed up as follows:-