R.H. Zaidi, J. - (1.) Heard learned counsel for the petitioner.
(2.) Present petition arises out of the proceedings under Section 33/39 of the U.P. Land Revenue Act.
(3.) It has been stated that in the matter, a suit under Section 229-B of the U.P. Zamindari Abolition and Land Reforms Act has also been filed by contesting respondents and they have also got their names recorded in the revenue papers over the land in dispute. It is stated that the petitioner has filed objection against the said order, which is still pending disposal before the competent court. Application for grant of interim relief is also alleged to have been filed but no orders have been passed by the authorities concerned till date. Hence the present petition.;