A.P. Sahi, J. - (1.) HEARD learned counsel for the petitioners Sri R.K. Mishra, learned counsel for the respondents 1 and 2, learned counsel for the Gaon Sabha respondent nos. 3 and 4 and the learned counsel for the respondents 5 to 7.
(2.) THIS petition assails the orders passed by the competent court in a suit for partition under Section 176 of the U.P. Z.A. & L.R. Act, 1950. The suit proceeded and objections were invited to the proposed lots that were prepared after the shares were accepted. The petitioners filed their objections, copy whereof is Annexure 1 to the writ petition. The first contention of the learned counsel for the petitioners is that the Lekhpal who had prepared the lots was not allowed to be cross -examined by the petitioners and acceptance of the lots on the recommendation of the Lekhpal is therefore erroneous. Reliance is placed on the decision of this Court in the case of Keshav Dev & others Vs. Board of Revenue, U.P. Allahabad & others, : 2011 (8) ADJ 17.
(3.) THE second contention raised is that the petitioners had not signed on the lots that were prepared as they were not in accordance with the possession of the parties on the spot.;