BHABANI KARMAKAR Vs. PRADIP RANJAN DEY

JUDGEMENT

(1.) This application is at the instance of a pre-emptee and is directed against the judgment and order dated July 20, 2012 passed by the learned Additional District Judge, 3rd Court, Hooghly, Chinsurah in Civil Revision Case No.70 of 2011 thereby affirming the order no.94 dated January 6, 2007 passed by the learned Civil Judge (Junior Division), 1st Court, Chandannagore in Misc. Case No.57 of 2004 under Section 47 of the C.P.C. arising out of a pre-emption order in Misc. Case No.33 of 1991.

(2.) The pre-emptor/opposite party herein obtained an order of pre-emption in respect of land in case against the pre-emptee/petitioner herein in Misc. Case No.33 of 1991. The pre-emptee preferred an appeal being Misc. Appeal No.117 of 1995 before the learned District Judge, Hooghly and the said misc. appeal was also dismissed.

(3.) Then the pre-emptee preferred a revision being C.O. No.2296 of 2000 under Article 227 of the Constitution of India before this Hon'ble Court and the said civil revision was also dismissed affirming the order of preemption. Thus, the order of pre-emption has attained finality.