Rakesh Srivastava,J. - (1.) Notice on behalf of respondent nos. 2 and 3 has been accepted by the office of the learned Chief Standing Counsel. In view of the nature of controversy involved and the order proposed to be passed, no useful purpose would be served by keeping the petition pending and as such notice to Moharram Ali, the private respondent is dispensed with and the matter is being disposed of at the admission stage itself.
(2.) The suit for partition and separate possession of their shares, filed by the petitioners herein, which came to be registered as Suit No. 144/14-15, was decreed by the Sub Divisional Officer, Nawabganj Barabanki vide judgment dated 28.12.2015. The Court held the petitioners to be the absolute owners of Gata No. 1487, whereas respondent no. 1 was held to be the absolute owner of Gata No. 1483 and 1484 and with respect to the other gatas, the petitioners and Moharram Ali - respondent no. 1 were held to be equal share holders.
(3.) On 12.9.2019, the respondent no. 1, filed a Revision No. 01469/2019 under Section 210 of the U.P. Revenue Code, 2006 (for short ''the Code') against the said decree before the Additional Commissioner, Ayodhya Mandal, Ayodhya. The revision was barred by more than three and a half years.;