SOUMEN SEN, J. - (1.) This revisional application is directed against an order dated 19th December, 2015 passed by the learned Additional District Judge, 1st Court, Burdwan in Misc. Appeal No. 07/15 : 16/13 affirming the order passed by the learned Civil Judge (Junior Division) 2nd Court, Burdwan in pre emption Misc. Case No. 05/2010. This order of affirmation is the subject matter of this revisional application.
(2.) Shorn of unnecessary details, an application under Section 8 of the West Bengal Land Reforms Act was filed by the opposite party no. 1 claiming his right of preemption in respect of A-schedule property.
(3.) One Sri Kishori Mohan Roy was the owner of the properties involved in this proceeding. The property described in Schedule C originally belonged to said Kishori Mohan Roy, who became the owner of the said property by virtue of decree of partition passed in Title Suit No. 34 of 1959 and by purchase from his brother Murari Mohan Roy under two registered deeds being the deed no. 8153 of 1974 and 546 of 1976. Kishori Mohan Roy thus became the absolute owner of the C schedule property and got his name recorded in the L.R. record of right. The IB-schedule property was acquired by purchase from the brothers as mentioned aforesaid.;