- (1.) This is an application by a Shahjad Ahmed. He is the son of late Wajid Ali, who was a Mohammedan belonging to the Shia school. He seeks revocation of the grant of probate made by this court, on 21st February, 2007 in an application for such grant being PLA No. 2 of 2007.
(2.) The disputed will is dated 10th February, 1992. The bequest which has occasioned this application is this. The alleged testator Wajid Ali bequeathed to State Bank of India Employees Co-operative Housing Society Limited, the entire property described in the schedule to the will. The schedule had two parts, namely, part (i) and (ii) comprising of 63/1 and 63/2 Christopher Road, Calcutta 46 (now Kolkata). Kanailal Chatterjee stated to be a friend and business partner of the testator of 2B Dinobandhu Lane, Kolkata 6 was appointed as the sole executor. The alleged testator died on 1st March, 1992.
(3.) The application for probate was made on 3rd January, 2007, nearly fifteen years thereafter.;