AIR 2018 CALCUTTA 134 ::(2018) 3 Cal LJ 311 ::(2018) 3 Cal HN 753 ::(2018) 3 CalLT 341 ::(2018) 3 ICC 398 ::(2018) 2 RentLR 267

Calcutta High Court

Hon'ble Judge(s): Shivakant Prasad , J

West Bengal Land Reforms Act (10 of 1956) , S.8— Partial pre-emption - Claim for - Pre-emptor claiming right in land sold to pre-emptee along with several other plots by virtue of single transfer deed - Pre-emption is right of substitution taking in entire bargain and cannot lightly be exercised with respect to one or some of them - Sale of lands in different plots involved - Pre-emptor cannot be allowed to pre-empt particular land covered by impugned deed of sale - Pre-emptor not entitled to partial pre-emption. (1977) 2 CLJ 480, Disting.(1980) 1 CLJ 135, Relied on. (Para 24)