Amreshwar Pratap Sahi, J. - (1.) HEARD learned Counsel for the Petitioners.
(2.) THE Petitioners have come up against the order of the Deputy Director of Consolidation dated 13.4.2011 contending that the proceedings under reference ought not to have been undertaken as against the original order of the Consolidation Officer an appeal is still pending. Learned Counsel for the Petitioners submits that the action taken under Section 48(3) of the Uttar Pradesh Consolidation of Holdings Act, 1953 (hereinafter referred to as 'the U.P.C.H. Act') was unjustified for expunging the name of the Petitioners and is without jurisdiction.
(3.) HAVING perused the records, it appears that the Petitioners claim that they have exchanged the land from the Forest Department presumably under the provisions of Section 161 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as 'the U.P.Z.A. and L.R. Act).;