SUSANTA JADAV Vs. RUPCHAND DHAR

JUDGEMENT

(1.) This revisional application is arising out of an order dated 5th May, 2012 passed by the Civil Judge (Junior Division), 1st Court, Kandi in connection with an application filed under Section 8 of the West Bengal Land Reforms Act, 1955 since registered as Misc. Case No.28 of 2012.

(2.) The petitioner filed the said application under Section 8 of the West Bengal Land Reforms Act, 1955 praying, inter alia, for pre-emption in respect of the Ka schedule property measuring about 1/2 decimal of land in R.S. Plot No.3811 which was sold to the opposite party under a deed of sale vide No.1881/12.

(3.) It is contended on behalf of the petitioner that the opposite party in collusion with the vendor inflated the value of the said property to Rs.4 lakhs whereas actually the said property was sold at a consideration of Rs.1 lakh. Moreover, the value assessment deed would show that the value of such property would be Rs.1,26,465/-.