R.H. Zaidi, J. - (1.) Heard learned counsel for the parties.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of mandamus commanding the respondent No. 1 to produce the entire record and further to quash the impugned order dated 27.1.2001 and order dated 29.6.2000 as well as order dated 7.9.1999.
(3.) It appears that the proceedings under Section 34 of the U.P. Land Revenue Act with respect to land in dispute are pending disposal before the Tehsildar. It has also been stated that a petition under Article 226 of the Constitution of India has also been filed by the petitioner, which was also dismissed. It is stated that with respect to a part of the land, the matter has already been decided. The dispute remains with respect to the rest of the land. Learned counsel for the petitioner urged that the appeal filed by the petitioner was not being heard and decided by the authority below expeditiously in spite of several prayers made to decide the appeal.;