MUKESH Vs. JAY PRAKASH

JUDGEMENT

(1.) The present writ petition is directed against the order dtd. 23/10/2019, passed by the learned Board of Revenue in a revision petition filed by respondent No.l.

(2.) The facts appertain are that the respondent No.l instituted a suit for partition as well as for declaration of his half share, while impleading present petitioner and respondent No.2 and 3 as defendants.

(3.) In the suit aforesaid, the defendant No.3 (petitioner herein) relied upon a registered Will dtd. 16/2/1985 and claimed that he is the owner of the entire land.