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Judgment
Vikram Nath, J.—This is an application by the respondent No. 4, sole private respondent praying that the Writ Petition may be allowed, the impugned orders may be set aside whereby 1/3rd share was given to respondent No. 4. This application is also supported by the affidavit of respondent No. 4. In the affidavit it has been stated that as the respondent No. 4 does not belong to the same family as the petitioner and the disputed land is not the ancestral property therefore, he had no right in the same. It further mentions that the dispute has been settled between the parties outside the Court.
Accordingly, this application is allowed.
Further, the Writ Petition also succeeds and is allowed on the concession given by the respondent No. 4. The impugned orders passed by the respondent Nos. 1, 2 and 3 are accordingly quashed.
In view of the order passed on the Application No. 227292 of 2007 this Writ Petition is allowed. The impugned orders passed by the respondent Nos. 1, 2 and 3 are quashed.