Amreshwar Pratap Sahi, J. - (1.) THIS writ petition was admitted on 20.02.1976 and an interim order was passed to the effect that till further orders of this Court the dispossession of the Petitioner from the land in dispute shall remain stayed.
(2.) NOTICES were issued to the Respondent Nos. 2 to 5 and the office report indicates that neither the undelivered cover nor the registered notices have been returned so far. Accordingly, after 35 years of the institution of the writ petition there is No. occasion for this Court to issue any fresh notices as none of the Respondents have filed any response in spite of the fact that the stay order has been operating in favour of the Petitioner. The dispute appears to have been arisen under Section 21(2) of the U.P. Consolidation of Holdings Act, 1953 for allotment of land during consolidation operations. The Petitioner's short case before the Consolidation Authorities was that his original holding comprising of certain plots was of a total area of 1.25 acres. Out of the said holding of the Petitioner, an area of only 0.11 acres has been allotted over the original holding of the Petitioner of plot No. 292/1.
(3.) AGGRIEVED , the Petitioner has approached this Court exercising jurisdiction under Article 226 of the Constitution of India. Paragraph 12 of the writ petition categorically states that plot No. 292/1 is a major original holding of the Petitioner measuring an area of 1.44 acres and almost the entire land has been taken away from the original holding of the Petitioner.;