- (1.) Heard the learned Advocates of both the sides. These two matters are disposed of by this order as the common question of law is involved therein.
(2.) For convenience, the C.O. No. 1504 of 2012 is taken up for hearing first. C.O. No. 1504 of 2012:--
(3.) The petitioner herein instituted a misc. case being J. Misc. Case No. 14 of 2011 against the opposite parties for pre-emption under Section 8 of the W.B.L.R. Act in respect of the land as described in the schedule to the said misc. case. The opposite party No. 1, transferee from the opposite party No. 2 is contesting the said misc. case. In that misc. case the petitioner filed an application for amendment by the misc. case, and that application was allowed in part. Being aggrieved, this application has been preferred.;