LOKMANI SHARMA Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri Santosh Kumar Tiwari holding brief of Shri Amitesh Kumar Mishra for the respondents 3,4 and 5 as also Shri Manu Saxena for the respondent no.11.

(2.) The instant writ petition arises out of a suit for partition filed by the petitioner. The suit was decreed and by the preliminary decree passed, the plaintiff predecessor-in-interest of the respondents 3 to 5 while1/3 share was held to belongs to the predecessor-in-interest of respondents 6 to 10.

(3.) The preliminary decree has not been challenged by the petitioner and has become final.