HANEEF Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard Shri R.P.S. Chauhan, learned counsel for the petitioner.

(2.) The instant writ petition arises out of a suit for partition filed by the petitioner and seeks a writ of certiorari for quashing the order dated 31.01.2018 passed by the Additional Commissioner (Administration), Moradabad Division, Moradabad in a revision filed by the contesting respondents, whereby the revision was allowed, the final decree in the suit for partition was set-aside and the matter was remanded back to the trial court to prepare a final decree keeping in mind the possession of the parties. The order dated 22.11.2018 passed by the Sub Divisional Officer consequent to the order of remand afore-noted and the revisional order dated 29.07.2019, whereby the order of the Sub Divisional Officer has been affirmed are under challenge.

(3.) The contention of learned counsel for the petitioner is that a false statement had been made by the opposite side that a specific portion of the land had been sold to her. In fact the owner of the plot in question, namely plot no. 140/408 area 0.409 hectares, situated in village Shah Alampur, Tehsil and District Moradabad, was purchased by the petitioner and one Smt. Mohar Shri jointly.