Bhaskar Bhattarcharya, J. - (1.) This revisional application under Section 115 of the Code of Civil Procedure is at the instance of pre-emptors in a proceeding under Section 8 of the West Bengal Land Reforms Act and is directed against Order No. 36 dated August 20, 1997 passed by the learned Civil Judge (Junior Division), 2nd Court, Chandernagore in Misc. Case No. 122 of 1993 thereby rejecting an application of the present petitioner under Section 21 (3) of the West Bengal Land Reforms Act.
(2.) The petitioners herein filed the aforesaid Misc. Case under Section 8 of the West Bengal Land Reforms Act for pre-emption thereby claiming themselves to the Bargadar of the suit property.
(3.) The opposite party No. 1 contensted the said application by filing written objection thereby denying the materials allegation made in the plaint. In the said written objection the opposite party No. 1 disputed the right of the petitioners in the suit property as Bargadar.;