Biswajit Basu, J. - (1.) None appears on behalf of the opposite party in spite of service to oppose this application.
(2.) The revision application under Article 227 of the Constitution of India is at the instance of the pre-emptors in a proceeding under Section 8 of the West Bengal Land Reforms Act, 1955 and is directed against the order dated May 6, 2005 passed by the learned Civil Judge(Junior Division) 3rd Court, Burdwan in pre-emption Misc. Case No. 7 of 2005.
(3.) The learned Trial Judge by the order impugned has directed the preemptors to pay Court fees on the market value of the suit property in respect of which the pre-emptors are seeking pre-emption being a non-notified cosharers. The said market value is assessed at Rs. 17,33,333/- being the value of the impugned deed.;