- (1.) Heard learned counsel for the petitioner and Shri Raj Baksh Singh, learned Additional Chief Standing Counsel for the opposite parties No.1 to 3.
(2.) The petitioner has preferred the instant petition seeking the following reliefs:- "I. issue a writ order or direction in the nature of mandamus commanding the opposite party no.2 to pass appropriate order for restraining to the respondent no.6 and 7 not to raise any construction till the finalization of the legal partition of Gata No.392 and 393 situated at Village-Rasoiya, ParganaPatti, Tehsil Raniganj, District Pratapgarh. II. issue a writ order or direction in the nature of mandamus commanding the opposite party no.2 to pass an appropriate order to the effect that the Suit for partition filed by the petitioner, which kept in the office of the SDM, Raniganj, Pratapgarh, be decided by any competent authority except Opp.Party No.4 as early as possible. III. issue a writ order or direction in the nature of mandamus commanding the opposite party no.2 to pass appropriate order on the representation dated 21.07.2020 made by the petitioner for taking action against the opp.parties No.4 and 5."
(3.) A Coordinate Bench of this Court passed an order dated 19.10.2020 which reads as under:- "Sri Akhilesh Pratap Singh learned counsel for petitioner submitted that petitioner and opposite parties No. 4 to 7 have purchased property in gata No. 392 and 393 from one seller. Since there was no partition, therefore, the petitioner had filed a suit for partition under Section 116 of the U.P. Revenue Code before the opposite party No.3 but the same was returned by the office stating that the same can not be accepted without permission of the opposite party No.3/4 as the opposite party No.4 is interested on behalf of the private opposite parties. He further submitted that he has sent the suit through registered post on 15.7.2020 but till date the same has not been registered and no date has been fixed. ;