REBATIBALA GHOSH Vs. ABHOY PADA DE

JUDGEMENT

(1.) By filing CO 4218 of 1991 the petitioner challenges the order impugned no.33 dated 13th of November, 1991 passed by the Ld. Munsif 1st Court at Arambagh in Misc. J case no.5 of 1985.

(2.) The petitioner is the preemptee in the said Misc. J case no.5 of 1985 and the opposite party is the preemptor therein.

(3.) The case of the petitioner-preemptee in brief is that the preemptor opposite party filed an application for preemption under Section 24 of the West Bengal Non-Agricultural Tenancy Act claiming preemption in respect of a property in respect of which a sale transaction took place in the year 1978.