APURBA KUMAR KHAN Vs. RABINDRANATH KHYARA

JUDGEMENT

(1.) The revisional application arises out of an order dated July 18, 2022 passed in Misc. Appeal No.01 of 2020 by which the Judgment and Order dated December 21, 2019, passed by the Learned Civil Judge (Junior Division), 2nd Court, Khatra in J. Mis Case No.-01 of 2023, was affirmed. The order in the Misc. Appeal was passed by the learned Additional District Judge, Khatra.

(2.) The petitioners are the pre-emptees/stranger purchasers. The opposite party nos.1 to 4 are the heirs of the deceased preemptor (Ramkinkar). The opposite party no.5 Satyakinkar, sold the property to the petitioners.

(3.) According to the petitioners, both the learned courts below, acted illegally and with material irregularity in allowing the pre-emption application. The grounds for challenge are as follows :-