- (1.) Heard Ms. Suman Sirohi, learned counsel for the petitioner, Shri Samir Sharma, learned counsel for the respondent no. 12 and Ms. Archana Tyagi, counsel for the respondent no. 5.
(2.) The instant writ petition has been filed by Shekhar Agrawal seeking a writ of certiorari for quashing the orders dated 06.01.2015 and 23.04.2004 passed by the Board of Revenue and the Collector, Meerut Division, Meerut, respectively.
(3.) The facts of the case briefly stated are that a suit for partition under Section 176 of the UP Zamindari Abolition & Land Reforms Act was filed by the respondents 5 to 11. The petitioner and respondents 4 and 12 were arrayed as the contesting defendants. The final decree was prepared on 05.03.2002 on the basis of preliminary decree dated 25.01.2001. It is admitted to the parties that possession in pursuance of the final decree for partition was delivered on 25.05.2002.;