- (1.) Heard Sri Vyas Narayan Shukla for the petitioner and Sri Vijai Bahadur Verma along with Sri Ravi Shanker Misra for the contesting respondents.
(2.) The writ petition has been filed against the orders of CO dated 19.8.2015 and DDC dated 30.12.2015, passed in chak partition proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) There was a joint khata, namely khata no. 123, belonging to the petitioner as well as respondents-3 to 6. The preliminary decree in respect of partition of the land recorded in khata no. 123 had already been passed by SDO on 16.6.1980 in Suit No. 384/122. However, at the time of carvation of chak, a joint chak, i.e. chak no. 217 was allotted jointly to the petitioner as well as respondents-3 to 6.;