VIJAY SHANKER Vs. BOARD OF REVENUE AND ORS.

JUDGEMENT

(1.) Heard Sri V.K. Singh, learned counsel for the petitioner and Sri Rajesh Kumar, learned counsel for the contesting respondents No. 7 and 8.

(2.) This writ petition arises out of a suit for partition under Sec. 176 of the U.P. Zamindari Abolition and Land Reforms Act and seeks quashing of the orders passed by the Board of Revenue on 08.09.2015 and the order dated 18.02.2006 passed by the Additional Commissioner (Administration) Varanasi Division, Varanasi.

(3.) The dispute in this writ petition pertains to plot Nos. 2258/58 and 2258/2859 (corresponding new numbers are 680, 681, 1105M and 1106M) situated in village Murau, Tehsil Machchli Shahar, District Jaunpur.