CHANDRAHAS AND OTHERS Vs. BIRKUMAR AND ANOTHER

JUDGEMENT

(1.) The plaintiff/respondent No. 1 herein filed a suit for declaration of title and partition and also for declaration that the order passed by the Tahsildar, Gurur dated 4.3.2016 and the order passed by the Board of Revenue dated 21.1.2016 is null and void. During pendency of the suit, the plaintiff/respondent, No. 1 filed an application under Section 151 of the CPC read with Section 178(1) of the Chhattisgarh Land Revenue Code, 1959 (hereinafter called as 'Code') that order passed by the Tahsildar, Gurur in Revenue Case No. 24A/27/2011-2012 dated 4.3.2016 be stayed during the pendency of civil suit.

(2.) The trial Court by its impugned order allowed the application filed by the plaintiff/respondent No. 1 herein and stayed the order of the Tahsildar, Gurur dated 4.3.2016 directing partition.

(3.) Feeling aggrieved against the order passed by the trial Court granting application under Section 151 of the CPC, this writ petition has been filed.