CHHABI SAHA Vs. MITHUN BARMAN & ANR

JUDGEMENT

(1.) This revisional application is directed against the order dated August 17, 2015 and September 01, 2015 passed by the learned Civil Judge (Junior Division), 1st Court at Katwa, Burdwan in Miscellaneous Pre-emption Case No. 03 of 2015.

(2.) From the affidavit of service filed on behalf of the petitioner it appears that a copy of the revisional application has been forwarded to the opposite parties by speed post with acknowledgement due. However, none appears on behalf of the opposite parties to oppose this application.

(3.) The revisional petitioner is the pre-emptor and along with his application under Section 8 of the West Bengal Land Reforms Act, 1955 (in short hereinafter referred to as "the Act"), the petitioner deposited Rs. 3,000/- as the consideration money for transfer of the suit land. However, by the first impugned order the learned Court below found that the registered transfer document challenged by the petitioner in his pre-emption application records that the opposite party preemptee has purchased the suit land from the vendor at a price of Rs. 3,20,000/- and directed the petitioner to deposit the balance amount of Rs. 3,17,000/- within September 1, 2015 in the suit, failing which the pre-emption application shall be deemed to have been dismissed.