ASHOK KUMAR MAURYA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Mata Achal Mishra, learned counsel for the petitioner, Shri S. N. Srivastava, learned Additional Chief Standing Counsel, Shri Kailash Singh Yadav, learned counsel for private respondents, Shri B.K. Tripathi, learned counsel for Gaon Sabha and perused the record.

(2.) This petition has been filed for the following relief:

(3.) Brief facts of the case are that respondent No. 4 filed a suit bearing Suit No. 4197 of 2022 (Daroga v. Chhedi Lal and others) for partition against the petitioner and respondent Nos. 5 to 26 under Sec. 116 of the U.P. Revenue Code, 2006 (hereinafter referred to as "the Code, 2006") in the court of Sub- Divisional Magistrate, Sadar, Varanasi seeking a decree of division of holding. Present petitioner was arrayed as defendant No. 15 in the aforesaid suit who filed his objection/written statement in the aforesaid suit denying the allegations made in the plaint of suit for division of holdings.