- (1.) Aggrieved by order dated 27.02.2004 in Probate Case No. 08 of 1999, the present writ petition has been filed.
(2.) The petitioners claim purchases from Deoki Raut and others vide registered saledeed dated 28.08.1974, 04.01.1978 and 27.05.1981. The said Deoki Raut was transferred the land in question by one Mostt. Khemia through registered saledeed dated 01.11.1969. The said Mostt. Khemia was the wife of the deceased Jiblal Mahto who allegedly executed his last Will on 08.11.1954. Subsequently, Smt. Bachhia Devi and Sarju Yadav instituted Probate Case No. 08 of 1999 for administration of estate of the testator namely, Jiblal Mahto. In the probate case the petitioners filed petition dated 21.01.2003 for their impleadment in the case. The said application has been dismissed vide order dated 27.02.2004. Aggrieved, the petitioners have approached this Court.
(3.) At the outset, the learned counsel for the respondent nos. 1 & 2 submits that Probate Case No. 08 of 1999 has been dismissed vide judgment and order dated 20.06.2007, against which respondent nos. 1 & 2 filed M.A. No. 259 of 2007 before this Court. The said miscellaneous appeal was allowed and the matter has been remitted back to the Lower Court.;