- (1.) This revisional application is directed against Order No. 68 dated December 15, 2012 passed by the Civil Judge, (Junior Division), Barrackpore, in Miscellaneous Case No. 23 of 2001 by which an objection, for acceptance of the report by a survey passed Commissioner, is rejected.
(2.) Initially a suit, under Section 8 of the West Bengal Land Reforms Act, 1955, was decreed on compromise.
(3.) The compromise decree provides that the petitioners shall give two cents of the property, sought to be preempt in the said proceedings, to the opposite parties.;