MIR DARA SHEKO, J. - (1.) The application under Article 227 of the constitution of India has been directed assailing the order dated 2nd April, 2016 passed by learned District Judge, Cooch Behar, in Civil Revision No. 15 of 2015 arisen out of the order dated 24th June, 2015 passed by learned Civil Judge (Junior Division), Dinhata in Misc. Pre-emption Case no. 7 of 2007.
(2.) Despite service of notice upon the opposite parties, none appears to represent the opposite parties pre-emptors. Affidavit of service attached with the postal receipts and track report showing delivery of item be kept on record.
(3.) Therefore, the case is taken up for consideration on merit of course upon hearing Mr. Asis Bhattacharyya, learned counsel representing the petitioners pre-emptees.;