Sri Bidyut Kumar Das vs Sri Raj Kumar Das
2022 Latest Caselaw 1898 Cal

   (83)
07.04.2022

(p.jana) IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION CO No. 3939 of 2005 Sri Bidyut Kumar Das

-versus-

Sri Raj Kumar Das Mr. Sankar Prasad Dalapati, Mr. Pritam Choudhury, ... for the petitioner.

Mr. Mrinal Kanti Das, Mr. Subhabrata Das, ... for the opposite party.

Mr. Sankar Prasad Dalapati, learned counsel

for the petitioner, files certified copy as well as a

typed copy of the judgment and order passed by

the learned Trial Judge, which are taken on record.

The issue involved in the present revisional

application is whether right of pre-emption can be

exercised under Section 8 of the West Bengal Land

Reforms Act, 1955 when entire share of a co-

sharer in the suit plot of land has been transferred

by the deed sought to be pre-empted.

The said issue is pending consideration before

the Larger Bench of this Court and it has not yet

been answered.

The hearing of the revisional application

therefore stands adjourned till the said issue is

answered by the larger Bench.

Urgent photostat certified copy of this order, if

applied for, be supplied to the parties subject to

compliance of all requisite formalities.

(Biswajit Basu, J.)