- (1.) By means of present writ petition, petitioners have challenged the impugned order dated 20.7.2012(Annexure no.1) passed by opposite party no.1/ Collector/ District Deputy Director of Consolidation, Lucknow .
(2.) Sri M.A. Siddiqui, learned counsel for the petitioners while challenging the impugned order submits that aggrieved by the order passed by the Consolidation Officer , Mohanlalganj, Lucknow, petitioners filed a revision under Section 48 of the Consolation of Holdings Act before the Deputy Director of Consolidation, Lucknow for redressal of their grievances.
(3.) He further submits that during the pendency of present writ petition, contesting respondents moved an application for transfer of the matter from the Court of Deputy Director of Consolidation, Lucknow on 20.7.2012 as per the provisions as provided under Rule 65(1-A) of the U.P. Consolidation and Holding Rules, 1954 ( hereinafter referred to as 'Rules) and on the same day without issuing any notice to the revisionists/petitioners the revision pending before Deputy Director of Consolidation, Lucknow has been transferred by means of impugned order passed by District Deputy Director Consolidation, District Lucknow/opposite party no.1 to the Court of Additional District Magistrate ( Finance & revenue), Lucknow/ opposite party no.2.;