(1.) Heard learned Counsel for the Petitioners and learned Counsel for the opposite parties.
(2.) First party to the proceeding in the court below bearing. Misc. Case No. 368 of 2006 are the Petitioners. Second party to the said proceeding are the opposite parties.
(3.) Petitioners are aggrieved by the order dated 27.2.2008 passed on Cr. Rev. No. 162 of 2007/Tr. No. 49 of 2007 (Sk. Iliyas and Ors. v. State of Bihar and Ors. Cr. Rev. No. 162 of 2007/Tr. No. 49 of 2007) by which the same has been allowed and the initial order dated 23.5.2007 passed by learned S.D.M., Kahalgaon under Section 146(1) of Code of Criminal Procedure (for short the Code) has been set aside.