R.H.Zaidi, J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) By means of this petition filed under Article 226 of the Constitution of India petitioner challenges the validity of the order dated 30.12.2000.
(3.) It appears that the proceedings with respect to the land in dispute are pending in the Revenue Court. Two proceedings are going simultaneously before the Consolidation Officer. First proceedings was initiated by the petitioner by filing an application under Section 9 of the U.P. Consolidation of Holdings Act and other proceedings appears to have been initiated at the instance of the contesting respondent for measurement of the land.;