HONBLE <JGN>Anil Kumar</JGN>,J. - (1.) Heard Sri Nishant Shukla, learned counsel for petitioner, Sri D.P.S. Chauhan, learned counsel for opposite parties no. 3 and 4 and perused the record.
(2.) Learned State counsel prays for and is granted three weeks' time to file counter affidavit. One week thereafter is granted to petitioner for rejoinder affidavit. List thereafter.
(3.) Learned counsel for petitioner for the purpose of interim relief submits that the impugned order dated 10.7.2012 ( Annexure no.1) passed by opposite party no.1/ Deputy Director of Consolidation, Lakhimpur Kheri is contrary to the provisions of Section 19 of U.P. Consolidation of Holdings Act, liable to be stayed. Prima facie submission made by learned counsel for petitioner appears to be correct, as such, till the next date of listing, parties are directed to maintain status quo as exists today.;