REGENT COMPUTRONICS PVT. LTD.

MOHD. JEBBAS ALI Appellant

V/S

RAHIMA BIBI Respondents

Referred Judgements :-

UNREPORTED DECISION IN C.R.NO. 3667 OF 1979 (AMULYA KUMAR CHAKRABORTY AND ORS. V. SM. PRASANTA KUMARI PAR DECIDED BY DIVISION BENCH ON FEBRUARY 18 [REFERRED TO]
PARESHNATH MONDAL V. BIJAN BEHARI MONDAL [REFERRED TO]
S.I.GOVINDARAJA NAICKER V. K.KASSIM SAHIB [REFERRED TO]
C.SINGARA MUDALIAR V. M.GOVINDASWAMI CHETTY [REFERRED TO]
VHAVANI V. MANGAMMA [REFERRED TO]
GOVDERDHAN BANG AND JT.FAMILY OF KANIRAM LAXMINARAYAN V. GOVT. OF UNION OF INDIA [REFERRED TO]
LALJI RANCHHODAS V. NAROTTAM RANCHHODAS [REFERRED TO]
RAO SAHEB VS. PRAYAG BAI [REFERRED TO]
AJIT KUMAR BHUNIA VS. KANAN BALA DEYI [REFERRED TO]
BANWARIDAS PUGALIA VS. COLGATE PALMOLIVE CO [REFERRED TO]
T K SREEDHARAN VS. P S JOB [REFERRED TO]
FIRM RAMNATH RAMACHANDRA VS. FIRM BHAGATRAM AND CO MADANGANJ [REFERRED TO]

JUDGEMENT

(1.) When a portion or share of a holding of a raiyat is transferred to a stranger, any co-sharer raiyat of the sold holding or a raiyat possessing an adjacent holding may, within the prescribed time, under S. 8(1) of the West Bengal Land Reforms Act, 1955 apply to the Munsif having territorial jurisdiction for transfer of the said portion or share of the holding to him on deposit of the consideration money together with further sum of ten per cent of the total amount.

(2.) Any person aggrieved by an order of the Munsif under S. 9 of the West Bengal Land Reforms Act may appeal to the District Judge having jurisdiction over the area within which the land is situated.

(3.) The principal point in these three Revisional Application is:

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MOHAMMAD JEBBAS ALI Vs. RAHIMA BIBI

Referred Judgements :-

JUDGEMENT

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