Shubhro Kamal Mukherjee, J. - (1.) These three applications under Article 227 of the Constitution of India are preferred against the judgment and order dated July 11, 1997, passed by the learned District Judge at Barasat, District: 2.4 Parganss (North) in Civil Revision Case Nos. 80 -82 of 1996 affirming the orders dated June 6, 1996 passed by the learned Munsif, Second Court at Basirhat, district: 24 Parganas (North) in Misc. Case Nos. 57 -59 of 1994, inter alia, rejecting an application for review and/or recalling of orders dated April 1, 1995, allowing three applications for pre -emption filed by the opposite party No. 1 and for addition of this Petitioner in the aforesaid three applications for pre -emption.
(2.) The Petitioner in this three applications, Dr. Abu Taleb Munshi purchased 17 decimals of land from one Monmohan Golder by two registered deeds of sale dated August 5, 1991, and August 26, 1992. The said Monmohan Goldar sold 03 decimals of land to Chaptar Ali Mondal, 03 decimals of land to Mstt. Mo -mona Bibi, wife of the said Chaptar Ali Mondal, and 04 decimals of land to Monajul Mondal, a minor son of the said Chaptar Ali Mondal, by registered deeds of sale all dated. October 5, 1993. On January 17, 1994, Dr. Abu Taleb Munshi filed three applications for pre -emption under West Bengal Land Reforms Act, 1955 in the court of the learned Munsif, Second Court at Basirhat, District:24 Parganas (North) against the said three purchasers and the said proceedings were registered as Misc. Case Nos. 4 -6 of 1994. In the aforesaid three Misc. Gases by an order dated January 21, 1994 the learned Trial Judge passed an ad -interim order directing maintenance of status quo in respect of the lands sought to be preempted.
(3.) On or about August 3, 1994, the opposite party No. 1 in these revisional application, Mstt. Meherunnessa Bibi, filed three applications for pre -emption against the said Chaptar Ali Mondal, his wife, Momena Bibi, and his minor son, Monajul Mondal, seeking to pre -empt the lands involved in the applications for pre -emption filed by the present Petitioner against the said three pre -emptees.;