INDRAJIT CHATTERJEE,J. - (1.) With the consent of the parties, I am hearing both the civil orders being C.O. No.3263 of 2013 (Nirmal Chandra Sarkar Another ­ Versus - Md. Jiyaul Haque) and C.O. 3264 of 2013 (Nirmal Chandra Sarkar Another ­Versus - Shanti Ranja Bhawal and Ors.) as common fact and law is involved.
(2.) This application under Article 227 of the Constitution of India has been filed by the present petitioners in Misc. Case Nos.112 and 113 of 2000 respectively as against the Order No.109 dated 11-7-2013 and Order No.18 dated 11.07.2013 both passed by the learned Civil Judge (Junior Division), Kalyani, District -Nadia, in which the learned trial court declined to concede to the prayer of the petitioners to amend a portion of the petition and to introduce some new paragraphs therein.
(3.) The fact of this case can be stated in brief thus : That the present petitioners filed the respective suits before the learned Civil Judge (Junior Division), Kalyani, District -Nadia, stating, inter alia, that they are the co -sharers and also contiguous land owners of the case land and as such, they have acquired a right of preemption. It is further case of the petitioners in both the cases that the subject matter of the case is 2.4 decimal of land out of 2.95 of land, out of 51 decimal of land in R. S. Plot No.972 in Mouza ­ Birohi, Police Station ­ Haringhata, District ­ Nadia. The L.R plot No. being 1204. ;