DIPANKAR BISWAS Vs. BULU SUNDORI BISWAS

JUDGEMENT

(1.) Certified copy of the order of the learned Trial Judge filed by Mr. Chatterjee be kept on record.

(2.) This revisional application under Article 227 of the Constitution of India is at the instance of pre-emptees in a proceeding under Section 8 and 9 of the West Bengal Land Reforms Act, 1955 and is directed against the judgment and order dated May 7, 2015 passed by the learned Additional District Judge, 3rd Court, Berhampore, Dist.-Murshidabad in Misc. Appeal No. 54 of 2012 thereby reversing the Order No. 56 dated 23rd July, 2012 passed by the learned Civil Judge (Junior Division), 1st Court, Berhampore, District- Murshidabad in Misc. Case No. 10 of 2013.

(3.) The predecessor in interest of the opposite parties filed an application under Section 8 and 9 of the West Bengal Land Reforms Act, 1955 (hereinafter referred to as the said Act, in short) to preempt the sell of the suit property in favour of the petitioners vide sale deed dated January 29, 2003 on the ground that he is entitled to pre-empt the said sale being a co-sharer of the vendors of the petitioners in respect of the suit plot.