Soumen Sen, J. - (1.) The applicants are the grand children of Late Uday Chand Mahatab, Maharaja of Burdwan.
(2.) This application has been filed by the said grandchildren for determination of the question as to whether the applicants are representatives of Late Uday Chand Mahatab in respect of Tiretta Bazar Property as well as for determination as to whether the order dated 23rd May, 2003 is executable against the applicants in respect of the Tiretta Bazar Property. In the alternative, the applicants have prayed for a declaration that the order dated 23rd May, 2003, drawn up as a decree and affirmed by the Hon'ble Division Bench by an order dated 14th March, 2014, is void and inexecutable against the said Tiretta Bazar Property.
(3.) Before entering into the arena of disputes as canvassed by the parties in their pleadings as well as during argument, the relevant undisputed facts are indicated below.;