ANJANI KUMAR MISHRA,J. - (1.) HEARD learned counsel for the petitioner, learned Standing Counsel for the State -respondents and Shri Arun Kumar Srivastava for the Gaon Sabha.
(2.) THE petition has been filed challenging the orders dated 12.11.2014 passed by the Additional Commissioner (Administration) and the order dated 24.07.2012 passed by the SDM, Dhanaura.
(3.) THE facts of the case briefly stated are that the respondent no. 1 filed a suit: 119 of 2010 (Suraj Kumar Singh Vs. Raj Kumar) for partition under Section 176 of the U.P. Zamindari Abolition and Land Reforms Act. It appears that on 13.09.2011 yet another suit being Suit No. 56 of 2011 for partition was filed by the said Suraj Kumar Singh. The petitioners, who are the defendants in these suits, filed an objection regarding maintainability of the subsequent suit. Subsequent to this objection regarding maintainability of the second suit the plaintiff filed an application to withdraw earlier suit no. 119 of 2010 which application was allowed by the order dated 24.07.2012.;