Anjani Kumar Mishra, J. - (1.) Heard learned Counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) The instant writ petition arises out of a suit for partition and is directed against the order dated 22.07.2016 passed by the Additional Commissioner and the order dated 21.09.2016 passed by the Board of Revenue.
(3.) It appears that the trial Court passed an order accepting the kurras, submitted by the Lekhpal, for preparation of the final decree in the suit for partition.;