- (1.) The present Writ Petition by way of Public Interest Litigation has been filed by the petitioner, inter-alia, praying for not allotting the land of Gaon Sabha in question to any person during the pendency of re-consolidation operations in the village in question.
(2.) The case of the petitioner is that by Notification dated 23rd April, 2012 issued under Section 4-A of the U.P. Consolidation of Holdings Act, 1953, the village in question, namely, village-Birahar, Block-Bhitargaon, Tehsil-Ghatampur, District-Kanpur Nagar, has been brought under re-consolidation operations.
(3.) Re-consolidation operations are still going-on in the village in question. During the re-consolidation operations, the Land Management Committee in question (respondent no.7) is trying to allot Gaon Sabha land to different persons.;