Mahendra Dayal, J. - (1.) I have heard Shri Mohd. Arif Khan, learned Senior Advocate assisted by Shri Mohammad Aslam Khan, learned counsel for the petitioner and Shri Siddharth Dhawan, learned counsel for the respondents and also perused the record.
(2.) The petitioner, by means of this writ petition under Article 227 of the Constitution of India, has prayed for setting aside the order dated 06.09.2017, passed by Additional District Judge, Court No.3, Sitapur in Civil Appeal No.2/2015 as well as the order dated 15.12.2014 passed by Additional Civil Judge (Senior Division), Sitapur in Case No.1024 of 2012.
(3.) The petitioner filed Regular Suit No.1024 of 2012 against the respondents No.3 to 7 for the relief of partition claiming his 1/3rd share in the property in dispute. A further declaration was sought to the effect that the sale-deeds executed by the respondents No.5 and 6 were null and void. He also prayed for the relief of permanent injunction restraining the respondents from transferring any portion of the disputed property till the property is finally separated.;