Amitabha Chatterjee, J. - (1.) This application Under Article 227 of the Constitution of India is filed against the order No.12 dated 24.06.2016 passed by the Learned Civil Judge (Junior Division), 2nd Court, Hooghly, rejecting the petitioner's prayer under order VI Rule 17 read with Section 151 of the Code of Civil Procedure, in Pre-Emption Misc. Case No.235 of 2014 (CIS).
(2.) The Petitioner's case to put in brief is that the petitioner filed an application under Sections 8 and 9 of the West Bengal Land Reforms Act, 1955 against the opposite parties in the court of the Learned Civil Judge (Junior Division), 2nd Court at Chinsurah, Hooghly which was registered as Pre-Emption Misc. case No.235/2014.
(3.) 'A' Schedule property originally belonged to one Balai Chandra Boiragya (Adhikari) who died intestate leaving behind his three sons namely Sailendranath and Santu petitioners herein and other is Nantu Adhikari, the Opposite Party No.2 and two married daughters namely Bimala and Kalpana, proforma Opposite Parties No.3 and 4 and all of them are in peaceful joint possession of the 'A' as well as 'B' scheduled property. The 'B' scheduled property is the undivided part of the 'A' scheduled property.;