KEDARNATH PANCHADHOYEE AND OTHERS Vs. NAGENDRA NATH MAHAPATRA AND OTHERS

JUDGEMENT

(1.) This rule is directed against the judgment and order dated May 12, 1978 of the Court of Appeal below reversing those panel by the learned Munsif on an application under section 8 of the West Bengal Land Reforms Act, 1955 (hereinafter referred to as the Act).

(2.) The facts relevant for the present purposes are as follows :

(3.) The present petitioners who were the pre-emptees resisted the said application under section 8 and denied that the said pre-emptors were co-sharers in the Jama in question or that they were the holders of land adjoining the land transferred. There objectors also claimed to have purchased 10 decimals of land out of said Plot No. 1090 from one of the co-sharers, namely. Srihari Patra by a kobala dated Nov. 11, 1957 and thus they came to be co-sharers and also claimed to be holders of land adjoining the land transferred.