P.N. Mookerjee, J. - (1.) This Rule arises out of a proceeding for pre-emption under Section 24 of the West Bengal Non-Agricultural Tenancy Act, 1949. The application has succeeded before the two courts below. Hence this Rule at the instance of the transferee Petitioner.
(2.) Four objections were taken to the opposite party's application for pre-emption. The first was on the ground of limitation, the the second was about the insufficiency of deposit and also the validity of the deposit in law, the third was as to the maintainability of one application for two tenancies which were covered by the disputed kobala and the fourth was about the status of the applicant for pre-emption, the Petitioner's contention being that the applicant was the heir of an unrecognised transferee from a co-sharer tenant and, accordingly, he was not entitled to apply for pre-emption. All these objections were overruled by the trial court and the appeal against the learned Munsif's decision was dismissed.
(3.) In my opinion, this Rule must fail as none of the points can be accepted or given effect to in this revision application.;