NAND LAL JAISWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Ms. Samidha, learned counsel for the respondent No.2 and Shri Shailendra Singh Chauhan, learned Additional Chief Standing Counsel for the State-respondents.

(2.) In view of the order proposed to be passed, we do not deem it necessary to issue notice to respondent Nos. 5 to 7, as their interest would be well protected in the direction issued by us.

(3.) According to the petitioner, there is a dispute between the shares of the petitioner along with respondent Nos. 5 to 7, who are his own brothers. It is also the case of the petitioner that a Civil Suit relating to partition is also pending before the Competent Civil Court.