AMRESHWAR PRATAP SAHI,J.ATTAU RAHMAN MASOODI,J. - (1.) Heard learned counsel for the petitioner. The petitioner and the respondent no.5 are real brothers and according to the disclosure made they are very aged and above 80 years.
(2.) The grievance raised is that the petitioner has succeeded in getting funds under the Indira Gandhi Awas Yojna and for the construction of his portion of the house which is stated over Abadi land, obstructions have been created by the respondent no.5 in raising constructions.
(3.) It also appears that the respondent no.5 has filed a Civil Suit of partition being Civil Suit No.153 of 2015 Sahtoo Vs. Mahangu which is stated to be pending before the learned Civil Judge Junior Division, Ambedkar Nagar, where a written statement has been filed by the petitioner.;