ANJANI KUMAR MISHRA,J. - (1.) Heard learned counsel for the petitioner and Shri R.C. Singh, learned Senior Advocate for the respondent no.6 and learned Standing counsel for the State-respondents.
(2.) The writ petition arises out of a suit for partition under Section 116 of the U.P. Revenue Code, 2006 and seeks a writ of certiorari for quashing order dated 10.08.2019 (Annexure No.14) passed by the Sub Divisional Magistrate, Mau Chitrakoot, respondent no.2.
(3.) The second prayer made is for expeditious disposal of a revision filed by the opposite party, respondent no.6, which is directed against an order passed by the Commissioner, whereby the petitioners were directed to be impleaded in the suit for partition.;