BAJRANG PRAJAPATI Vs. BISHESHWAR PRAJAPATI

JUDGEMENT

(1.) Heard, the parties.

(2.) The instant CMP has been filed for issuance of an appropriate writ/ writs, order/ orders, direction/ directions or writ in the nature of Certiorari for quashing the impugned order dtd. 29/2/2020 (Annexure-4) passed by learned Additional Judicial Commissioner-VI, Ranchi, in O.S. No.5 of 2017 and also the JC Order No.25 (Admin-II) dtd. 19/2/2020 whereby and whereunder the entire record of O.S. NO.5 of 2017 has been transferred to the Court of Sub Judge-III, Ranchi for trial and disposal.

(3.) It is submitted by learned counsel appearing on behalf of the petitioners that the petitioners had filed a petition under Sec. 278 of the Indian Succession Act, 1925 (Hereinafter called Act of 1925) for issuance of letter of administration with respect to the property fully detailed in the Schedule, bequeathed by Harbansh Prajapati in favour of his grand-sons by his last Will executed on 6/7/2009 and registered on 9/7/2009.