ASHIM CHAKI Vs. RAMEN DAS & ANR

JUDGEMENT

(1.) The petitioner has challenged the order no. 23 dated 22nd May, 2015 passed by the learned Civil Judge (Junior Division), 2nd Court, Jalpaiguri in Miscellaneous Case No. 6 (405) of 2014, by which an application praying for an order that an application under Section 8 and an application under Section 9 of the West Bengal Land Reforms Act are to be heard together, was allowed but simultaneously the petitioner was directed to deposit the balance consideration money as condition precedent for maintaining an application under Section 8 of the said Act.

(2.) The challenge is further made to an order no. 26 dated 1st July, 2015 by which an application for reconsideration of the abovementioned order is rejected. The point, which initially emerged from the submission of the petitioner, was whether the Munsif can entertain an application under Section 8 of the Act, if the consideration money is not deposited by the preemptor.

(3.) The said point looses its significance when Mr. Bagchi, learned advocate appearing for the opposite party no. 1, drifted the matter to a new path.