Amreshwar Pratap Sahi, J. - (1.) I have heard Sri M.D. Singh Shekhar, learned Senior Counsel along with Sri R.K. Sahi, Advocate for the Petitioners and Sri K.R. Sirohi, learned Senior Counsel assisted by Sri Juned Alam and Sri B.K. Mishra, for the Respondent Nos. 4 to 8.
(2.) THIS dispute relates to allotment of Chaks, proceedings whereof arose with the objections being filed under section 20 of the U.P. Consolidation of Holdings Act, 1953. Learned Counsel had. sought adjournment on 15th March, 2011 for assisting the Court along with the certified copies of the Chak maps and CH Form 23 as also any other information relating to the dispute arising out of the proceedings.
(3.) THE challenge is to the revisional order passed by the Deputy Director of Consolidation dated 30.12.2010 and one of the grounds taken before this Court is that several disputes were decided together and in one such matter this Court has already interfered in Writ Petition 16075 of 2011 (Ram Naresh and Anr. v. Deputy Director of Consolidation, Kushinagar and Ors.) and the operation of the very same order of the Deputy Director of Consolidation dated 30.12.2010 had been stayed. A copy of the interim order passed by this Court in the aforesaid writ petition dated 17.3.2011 has been placed through a supplementary affidavit.;