SANKAR BASANI Vs. DULAL BASANI

JUDGEMENT

(1.) Affidavit-of-service filed in Court today be kept with the record.

(2.) None appears on behalf of the opposite parties in spite of service.

(3.) The opposite parties initiated a proceeding under Section 8 of the West Bengal Land Reforms Act, 1955 registered before the learned Civil Judge ( Junior Division) Bishnupur as J. Misc. Case no. 6 of 2011 to pre-empt the sale of suit property in favour of the petitioner vide sale deed no. 769 of 2008 registered on March 31, 2008 on the ground that they being the non-notified co-sharer of the suit plot is entitled to pre-empt the said sale.