Prasenjit Mandal, J. - (1.) Challenge is to the Order No.212 dated July 6, 2007 passed by the learned Civil Judge (Junior Division), 1st Additional Court, Contai in Misc. Case No.27 of 2007 thereby rejecting an application for amendment of the application under Section 8 of the W.B.L.R. Act and also rejecting another application under Order 1 Rule 10 of the Civil Procedure Code.
(2.) The petitioner herein is the pre-emptor of the application under Section 8 of the W.B.L.R. Act. He filed the application for pre-emption being Misc. Case No.27 of 2007 against the pre-emptees. The pre-emptees are contesting the said misc. case and the misc. case was at the stage of peremptory hearing when the application for amendment of the misc. case and another application for addition of parties were filed. Those prayers were rejected by the impugned order. Being aggrieved by such orders, the pre-emptor has preferred this application.
(3.) Now, the question is whether the learned Trial Judge is justified in rejecting the prayers of the pre-emptor.;