Sunita Agarwal, J. - (1.) Heard learned counsel for the parties.
(2.) The present petition is directed against the order passed under section 34 of Land Revenue Act regarding mutation of name of the petitioner and respondents. The dispute being raised in the present petition is with regard to the distribution of share by the revenue authorities while passing the mutation order.
(3.) It is admitted to the learned counsel for the parties that a suit under section 229-B has already been filed wherein both the parties are contesting for their rights by way of inheritance. In view of the same, the order passed in mutation proceeding need not be interfered.;