RADHA KUNWAR Vs. PARESH SONI

JUDGEMENT

(1.) The petitioners have preferred the instant writ petition seeking following reliefs:-

(2.) Learned counsel for the petitioners submitted that a suit seeking partition of the land bearing Khasra No.11, ad-measuring 26 Bighas and 12 Biswa (hereinafter referred to as 'the land in question'), was filed, seeking partition amongst the 'Khatedars' in accordance with their respective shares.

(3.) The Assistant Collector (Sub-Divisional Officer), Nathdwara, District Rajsamand, vide judgment and preliminary decree dtd. 11/2/2015 (Annex.-01), was pleased to declare the respective shares of the co-sharers as under: