Sanjay Kumar Dwivedi,J. - (1.) Heard Mr. S.K. Sharma, the learned counsel for the petitioner and Mr. Mokhtar Ahmed, the learned counsel for the respondents.
(2.) The petitioner has preferred this writ petition for quashing the order dated 30.11.2015 passed by Civil Judge, Senior Division-II, Saraikella Kharsawan, in Title Partition Suit No.2 of 2009.
(3.) Mr. Sharma, the learned counsel submits that by way of amendment the court below has incorporated the lands of Khata Nos.2, 3 and 5 however there is no unity of title and possession and same is already partitioned land and recorded in the name of Gokul Naik, S/o Goverdhan Naik, Govind Naik, S/o Sudarsan Naik and Gautam Naik, S/o Sudarsan Naik during the revisional survey.;