HIRANMAY BHATTACHARYYA,J. - (1.) The instant application under Article 227 of the Constitution of India is at the instance of the pre-emptor in a proceeding under Section 8 and 9 of the West Bengal Land Reforms Act 1955 (For short "the said Act") and is directed against an order dated March 30, 2019 passed by the Learned Additional District Judge, Fast Track, First Court, Contai, Purba Medinipur in Misc Appeal No. 2 of 2017 affirming the order dated September 28, 2016 passed by the Learned Civil Judge Junior Division First Additional Court, Contai in J Misc Case No. 29 of 2015.
(2.) The petitioner herein filed an application under Section 8 and 9 of the West Bengal Land Reforms Act 1955 before the Learned Civil judge Junior Division, First Additional Court, Contai which was registered as J Misc Case No. 29 of 2015.
(3.) The facts stated in the said application in a nutshell is as follows.;