MIR DARA SHEKO,J. - (1.) Therefore, such an old application under Article 227 of the Constitution of India being CO 1141 of 2012 as directed by the plaintiffs/petitioners assailing Order no. 64 dated 20th September, 2011 and no. 68 dated 6th January, 2012 passed by the lcearned Civil Judge (Junior Division), 1st Additional Court, Contai in Title Suit No. 247 of 2007 is taken up for consideration and disposal on merit, since the materials on record are found sufficient for its disposal.
(2.) Perused the materials on record and orders impugned.
(3.) It appears from the record vis-a-vis the orders impugned that in the Title Suit No. 94 of 2007 filed by all the heirs of Trailokya Bar since deceased claiming declaration of title and permanent injunction. During course of hearing those plaintiffs amongst whom petitioner no. 2 was plaintiff no. 4 and the petitioner no. 1, he being the son of plaintiff no. 1 since deceased, being the petitioners, prayed for scientific examination of L.T.I appearing in the disputed deed in the name of said Trailokya Bar.;