- (1.) Since common questions of law are involved in both these revisional applications, this Court proposes to dispose of both the aforesaid revisional applications by a common order.
(2.) These applications under Article 227 of the Constitution of India are directed against two appellate orders passed in connection with two appeals arising out of two pre-emption proceedings both initiated by the common pre-emptor against the common pre-emptee under section 8 of the West Bengal Land Reforms Act.
(3.) The pre-emptee is the petitioner in both the applications.;