MAYARANI GHOSH Vs. BIKASH KUMAR GHOSH

JUDGEMENT

(1.) The revisional application under Article 227 of the Constitution of India is arising out of a proceeding under Section 8 of the West Bengal Land Reforms Act, 1955 (hereinafter referred to as the said Act in short)

(2.) The opposite party no. 1(since deceased) filed the connected proceeding to pre-empt the sale of the suit property in favour of the opposite party no. 2 on the ground of non-notified co-shrership and vicinage. The said proceeding was registered before the 2nd Court of learned Civil Judge, (Junior Division), Ranaghat, District Nadia in Misc. Case No. 180 of 1987.

(3.) The petitioners being the purchasers from the original pre-emptee, the opposite party no. 2 herein were added in the said misc. case. The learned trial Judge by the judgment and order dated May 25, 1991 had allowed the said Misc. case. The petitioners aggrieved by the said order of the learned trial Judge preferred an appeal being Misc. Appeal No. 33 of 1991 which was allowed by the judgment and order dated May 12, 1994.