As per the case facts the sellers were appealing a lower court's decision that allowed buyers to claim a property through a pre-emption right The property included land and a ... factory The sellers argued that a notification restricting pre-emption rights applied to their situation and that the lawsuit was filed too late The question arose whether a notification limiting pre-emption rights to land also applied to the sale of an immovable property that included a factory and if the lawsuit was filed within the legal time limit Finally the Supreme Court rejected the sellers' appeal It clarified that land and immovable property are different terms immovable property is broader and can include structures like a factory Therefore the notification restricting pre-emption rights only for land did not apply to the sale of this property The Court also dismissed the argument about the lawsuit being filed late as it was not properly raised in the lower appeals