GYANPATI Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard Sri R.P. Shukla, Sri A.K. Pandey, and Shreya Shukla, learned counsel for petitioners as well as Sri Upendra Singh, Additional Chief Standing Counsel, Sri Dev Prakash Mishra, Additional Chief Standing Counsel and Sri Yogehs Kumar Awasthi, learned Standing Counsel for respondent Nos. 1 and 11, Sri Mohan Singh, learned counsel for respondent No. 112 and Sri Anup Kumar Pandey, learned counsel for respondent Nos. 9 and 10 and Sri Rajeev Narayan Pandey, learned counsel for respondent No. 2.

(2.) In the present writ petition, the petitioner has assailed the validity of the order dtd. 19/8/2025 passed on a re-view application as well as order dtd. 18/7/2025 passed by Additional Com-missioner (Administration), Ayodhya Division, Ayodhya.

(3.) It has been submitted by learned counsel for petitioner that the dispute in the present case pertains to the proceedings initiated U/S 176 of U.P.Z.A. and L.R. Act with regard to the partition of land situated at Kata No. 237 Gata No. 253 and 432-K as well as Khata No. 238 Gata No. 325. It has been submitted that the aforesaid land was recorded in the name of Mewa Lal who had four sons, namely, Tilak Ram, Ichha Ram, Atma Ram and Balram and Atma Ram had filed an application for partition claiming 1/4th share for himself and according to him the remaining 3 brothers also had 1/4th share in the said property.