- (1.) HEARD Sri Rajeev Misra learned counsel for the petitioners, Sri Pankaj Rai, learned counsel for respondents no.4, 5 and 6, learned Standing Counsel for respondents no.1, 2 and 9 and the learned counsel for Gaon Sabha for respondent no.8. The respondents no.3 and 7 are the deceased opposite parties in the proceedings.
(2.) THIS writ petition has been filed questioning the order of the Sub Divisional Officer dated 28.3.2012 and the revisional order dated 29.7.2013 whereby the trial court and the revisional court have both upheld an application filed by the respondents no.4 to 6 who are the plaintiffs in the suit for staying the proceedings of their own suit. The dispute appears to be about succession to the holdings of late Kushhal Singh, who died on 15.7.1990. The petitioners are the sons of the respondent no.7 Late Sheesh Pal Singh, who claim that they have a registered will in their favour and accordingly in terms of Section 169 of the U.P.Z.A. and L.R. Act, 1950, they have succeeded to the said holdings. The respondents no.4 to 6 are the married daughters of Narinder Pal Singh, one of the sons of Kushhal Singh, who died in 2006.
(3.) THIS claim has several dimensions of litigation between the parties including mutation, a suit filed by the respondent under Section 229 -B of the U.P.Z.A. and L.R. Act, 1950 and a civil suit for injunction filed by the petitioners which is now engaging attention of this Court in a second appeal filed by the respondents and is pending.;