ANJANI KUMAR MISHRA,J. - (1.) Heard learned counsel for the petitioners and Shri Diwakar Singh, learned counsel for the Gaon Sabha.
(2.) By means of the instant writ petition, the petitioners have challenged a preliminary decree in a suit for partition dated 05/07-12-2018 as also the final decree and judgment in the said suit dated 04.01.2019/07.01.2019. The consequential appeal against the aforesaid two judgments and decrees has been dismissed on 05.04.2019 by the Additional Commissioner, Prayagraj Division, Prayagraj, the first Appellate Court, which order is also impugned.
(3.) It appears that the appeal has been dismissed on the ground that the petitioners are availing an alternative remedy by means of an application for setting-aside the ex pare judgments and decrees.;