Ajay Bhanot, J. - (1.) Heard Sri Santosh Kumar Singh, learned counsel for the petitioners, learned Standing counsel for the respondents No.1 and 2 and Sri Sunil Kumar Singh, learned counsel for the respondent No.3.
(2.) The petitioners have prayed for the following prayer in the instant writ petition: "To issue a writ, order or direction in the nature of mandamus directing the respondent no.2 to decide the suit no. RST/00213/2018, computer Suit No. T-201814700200213 (Ram Sanehy Vs. Lalman) under Section 116 of U.P. Revenue Code, 2006, within stipulated period which may be fixed by this Hon'ble Court."
(3.) The petitioners instituted proceeding under Section 116 of the Uttar Pradesh Revenue Code, 2006 before the learned Sub-Divisional Magistrate, Pindara, District-Varanasi, which was registered as Suit No.429/1125 of 2017 (Ram Sanehi and others Vs. Lalman and others). The suit was instituted for division of holdings of which the petitioners claim to be co-sharers.;