R.H. Zaidi, J. - (1.) Heard learned counsel for the petitioners as well as learned standing counsel.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioners pray for issuance of a writ, order or direction in the nature of mandamus commanding the respondent No. 3 the Consolidation Officer, Ballia, to decide the objection filed by the petitioners, dated 21.1.1968, under Section 9 of the U.P. Consolidation of Holdings Act, 1953.
(3.) It appears that with respect to the land in dispute, two proceedings are going simultaneously, one under Section 122-B of the U.P. Zamindari Abolition and Land Reforms Act and other under Section 9 of the U.P. Consolidation of Holdings Act. With respect to the proceedings under Section 122-B of the said Act direction for decision of the case has already been given by this Court on 13.4.1990. So far as the case under Section 9 of the said Act is concerned, according to the petitioners, same is pending before the Consolidation Officer, Ballia.;