RATIPATI BANDOPADHYAY Vs. MRINALINI DEBI

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is directed against an order and/or judgment passed by the learned Additional District Judge, Birbhum at Rampurhat in Misc. Appeal No. 32 of 1993 affirming the Order No. 66 dated 18th September, 1993 passed by the learned Munsif, 1st Court at Rampurhat in Misc. Case No. 16 of 1985.

(2.) The pre-emptors are the petitioners in this revisional application before this Court.

(3.) The application for pre-emption was filed on the grounds of co-sharership as well as vicinage.