Anjani Kumar Mishra, J. - (1.) Heard Sri Triveni Shankar learned counsel for the petitioner and Sri S.N. Tiwari for respondent Nos.10 and 11 as also Sri Rakesh Kumar Singh for respondent Nos.10 to 15.
(2.) The writ petition arises out of suit filed under Section 176 of U.P. Zamindari Abolition and Land Reforms Act for partition and is directed against the orders dated 15.01.2014 passed by the Additional Commissioner, Varanasi, Division Varanasi and the Board of Revenue dated 18.02.2014.
(3.) The facts of the case briefly stated, are that the suit No.62 was filed against respondent Nos.10 and 11 in this writ petition.;