JASPREET SINGH,J. - (1.)Heard learned counsel for the petitioner as well as learned Additional Chief Standing Counsel for the State-respondents.
(2.)The petitioner has approached this Court with the following prayer, which reads as under:-
"(a) direct the Consolidation Officer, Tehsil-Bikapur, Ayodhya, Opposite Party No.1 to decide the Case No.501 and Case No.502 (Ram Baran vs. Ram Lal) filed by the petitioner and opposite party No.2 U/S 9-A(2) of the C.H. Act which is pending before the Opposite Party No.1.

(b) pass any other order or direction as this Hon'ble Court may deem just and proper in the circumstances of the case in favour of the petitioner.

(c) allow the petition with costs."

(3.)This Court on 20/4/2022 had passed the following order which reads as under:- "Heard the learned counsel for the petitioner. Notice on behalf of the respondent no.1 has been accepted by the office of the Chief Standing Counsel.
The grievance of the petitioner is that the petitioner has filed objections under Sec. 9- A(2) of the U.P. C.H. Act before the Consolidation Officer since 1989.

Learned Standing Counsel shall seek instructions and inform the Court the reasons with sufficient particularity as to why the proceedings have yet not been decided when the objections are pending since 1989. Proper details shall be provided within a period of ten days.

List this matter again on 2nd of May, 2022, as fresh."