SATISH CHANDRA MONDAL Vs. SOURAV MONDAL

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India being CO 2159 of 2008 challenges the judgment and order dated 15th May, 2008 passed in Misc. Appeal No.44 of 2007 by the Learned 2nd Additional District Court, West Midnapore dismissing the appeal and thereby affirming the judgment and order dated 9th April, 2007 passed in Misc. Case no.10 of 2004 by the Learned 3rd Civil Court (Junior Division), Midnapore rejecting the claim of the petitioner for pre-emption under Section 8 of the West Bengal Land Reforms Act, 1955 (for short the WBLR Act).

(2.) The pre-emptor is the petitioner before this Court. Pursuant to the order dated 22nd March, 2012 passed by the Learned Registrar (Administration), on the death of the sole pre-emptorpetitioner his legal heirs have been substituted as petitioners in the present CO 2159 of 2008.

(3.) The opposite party no.1 is the Purchaser of the suit plot and the Opposite Party (for short OP) no.2 is the Vendor of the suit plot.