RAM SURAT RAM (MAURYA),J. - (1.) HEARD Sri Vikash Budhwar for the petitioner and Standing Counsel for the respondents and Sri N.C. Tripathi for contesting respondent -4.
(2.) IN the facts of the case the counsel for the respondents does not propose to file any counter affidavit and with the consent of the parties the writ petition is being decided finally. The writ petition has been filed against the order of Additional Commissioner (1st), respondent -2 passed in Revision No. 3/2013 -14 granting interim order and directing the parties to maintain status quo during pendency of the revision.
(3.) THE dispute related between the parties is in respect of plot no. 1017 of village Kanti, pargana Arail, district Allahabad. The petitioner is a lessee of Rajesh Kumar, respondent -5 while Smt. Shashi Shukla, respondent -4 has purchased the land from the co -sharer namely Sri Ram alias Sri Nath who was having 1/7 share in it. According to the petitioner 6/7 share of Sri Nath was in the southern side of this plot while remaining 1/6 share of Rajesh Kumar was in the northern side. Accordingly, Sri Nath has executed a sale deed giving specific boundary, in the sale deed itself. Thus on the plot the share of respondent -4 is almost separate and share of respondent -5 was also almost separate and in such circumstances by the impugned order the right of respondent -4 is not affected.;