- (1.) Heard Shri Aftab Ahmad, learned counsel for the petitioners, Shri Jagdish Prasad Maurya, learned Additional Chief Standing Counsel and Shri Dileep Pandey, learned Standing Counsel for the State.
(2.) This writ petition was filed in the year 1981 challenging an order dated 25.02.1981 by which revision of the petitioners under Section 48 of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as ''the Act, 1953') was rejected. Another order dated 30.04.1981 has been challenged which had been passed by D.D.C. on the review application filed by the petitioners rejecting the same on the ground that he did not have any power of review.
(3.) In the year 1996 the writ petition was amended and order dated 30.12.1958 passed by the Deputy Commissioner, Barabanki on the appeal of the State Government under Section 17 of the Indian Forest Act, 1927 (hereinafter referred to as ''the Act, 1927') as applicable to the State of U.P. was sought to be challenged by way of an amendment which was allowed by this Court on 17.10.1996, however, during the course of argument today Shri Aftab Ahmad, learned counsel for the petitioners submitted that this order has already been declared to be without jurisdiction by this Court in the earlier proceedings bearing Writ Petition No. 917 of 1972; Mohd. Mohinuddin Vs. State of U.P. and Ors. decided on 16.04.1975 which has not been put to challenge by the State and has attained finally, therefore, he does not want to press this part of the relief relating to the validity of the order dated 30.12.1958. In view of the above, this part of the relief claimed in the writ petition is not pressed. ;