M.R Agnihotri, J. — After hearing the learned counsel for the parties at length and having gone through the voluminous material running into more than two hundred pages produced by the parties on record, we find that it is a fit case in which the parties should be relegated to the remedy of civil suit. In fact, a number of civil suits have already been filed by the parties, some of which have already been decided, copies of judgments and decrees whereof are on the record, whereas some of them are still pending. Serious disputes with regard to question of title, right to partition the property, huge payments made by respondent No. 4 to the petitioners by way of consideration for felling of trees on the land in dispute by executing the necessary documents, are patent on the case of the record. Keeping all these considerations in view, we do not find the writ jurisdiction as a proper forum for adjudication of these disputes.
2. Consequently, the writ petition is dismissed with no order as to costs. The petitioners may have recourse to the remedy before a Civil Court.
Petition dismissed.