Mir Dara Sheko, J. - (1.) After conclusion of hearing today as advanced by Mr Mukherjee, learned senior advocate appearing for the opposite parties, the matter is taken up for recording judgment, since Mr Bose, learned senior advocate representing the petitioners, already argued in the matter.
(2.) The application under Article 227 of the Constitution of India has been directed assailing an order dated July 22, 2016 passed by learned Additional District Judge, 1st Court, Chandernagore in Misc. Appeal No.3 of 2013 affirming Order No.59 dated December 18, 2012 passed by learned Civil Judge (Jr. Divisioin), 1st Court, Chandernagore in Misc. Case No.54 of 2006 rejecting the preemption application.
(3.) Perused the materials on record and the judgment and order of both learned courts below. The petitioners as preemptors have filed an application under section 8 of the West Bengal Land Reforms Act, 1955 seeking preemption over the property described in the schedule of the application on the grounds of co-sharer as well as adjacent landowner.;