KAZI SHAHJAHAN (MD) Vs. MD. KHALILUR RAHMAN MADBAR

JUDGEMENT

(1.) This petition for leave to appeal is against judgment and order dated 11-8- 1999 passed by the High Court Division in Civil Revision No. 3940 of 1998 discharging the Rule.

(2.) The short fact leading to this petition is that the opposite party No.1 preemptor filed Miscellaneous Case No. 8 of 1998 for pre-emption of the case land under section 24 of the Non-Agricultural Tenancy Act in the court of the Subordinate Judge, Patuakhali alleging that he is a co-sharer in the case land and is entitled to preemption.

(3.) Pre-emptee-petitioners entered appearance and filed written objection denying the allegations and their case is that the preemptors is not a co-sharer to the case land and is not entitled to any preemption.