Sabyasachi Bhattacharyya, J. - (1.) The present revisional applications are taken up together for hearing in view of the thematic unity between them.
(2.) C.O. No. 1793 of 2018 arises out of a judgment of reversal whereby the Appellate Court reversed an order, refusing pre-emption on the ground of contiguous ownership, and granted pre-emption to the present opposite party. Such pre-emption was granted in respect of a sale deed dated March 4, 2010 executed and registered in respect of 10 Decimals of land out of 17 decimals comprised in plot No. 159 under R.L. Khatian No. 32L.R. Khatian No. 229, within Mouza Sridhar Basan within Paskura Police Station.
(3.) C.O. No. 1794 of 2018 arises of an identical judgment of reversal, in respect of the other 7 decimals out of the 17 decimals of plot No. 151 as referred to above. However, in this matter, the preemptee/petitioner is different from that in C.O. No. 1793 of 2018, although the preemptor/Opposite Party is the same.;