SATYA PRAKASH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri R.K. Ojha, learned Senior Advocate assisted by Shri Akhilesh Chandra Shukla, learned counsel for the petitioner and Shri Dhananjay Singh, learned Standing Counsel for the State- respondent Nos. 1, 2 and 3.

(2.) By means of the present writ petition, the petitioner has assailed the order dtd. 4/4/2025 passed by Commissioner, Meerut Division, Meerut in Case No. 279 of 2025, Computerized Case No. C202511000000279 (Jai Prakash and others v. Satya Prakash) under Sec. 333 of U.P. Zamindari Abolition and Land Reforms Act, 1950.

(3.) The submission of the learned Senior Counsel for petitioner is that petitioner and the private respondents belongings to the same family having separate great grand-father. The fourth respondent herein, filed a Suit under Sec. 176 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 against the petitioner seeking partition of the entire land. In the said suit the present petition was the defendant No. 4.