- (1.) This revisional application is directed against a judgment and order dated 22nd December, 2014 passed by the learned Judge, Special Court -cum- Additional District Judge, Durgapur in Misc. Case No. 2 of 2013 affirming the order of dismissal dated 12th December 2012 passed by the learned Civil Judge (Jr. Division), Second Court, Durgapur in Misc. Case (pre-emption) No. 8 of 2006.
(2.) Both the Courts below dismissed an application under Section 8 of the West Bengal Land Reforms Act, 1955 (hereinafter referred to as the 'Act') holding that the petitioner is not a co-sharer of a raiyat in a plot of land nor is a contiguous plot holder and, therefore, cannot maintain an application under the aforesaid provision.
(3.) Before adjudicating the points involved in this case, the undisputed facts are adumbrated herein below:;