- (1.) HEARD Sri M.D. Mishra, learned counsel for the petitioner, and Sri Shyam Narain Pandey, who appears for respondent no. 4.
(2.) THIS writ petition arises out of proceedings under Rule 109A of the U.P. Consolidation of Holdings Rules (for short, the Rules), and has been filed seeking a mandamus directing the respondents not to dispossess the petitioner from plot no. 404 (old plot no. 467) without following the procedure of law.
(3.) IT is admitted between the parties that plot no. 404 was allotted in the chak of the contesting respondents in proceedings for allotment of chaks. This allotment attained finality when the writ petition petition filed by the petitioner was dismissed by this Court, vide order dated 28.11.2013 in CM WP No. 5962 of 2012: Dr. Parmeshwar Dutt Shukla vs. Dy. Director of Consolidation and others. . Against the said order of this Court, the petitioner preferred a Special Leave Appeal (Civil) No. 542 of 2014 in the Apex Court, which was permitted to be withdrawn with liberty to the petitioner to take recourse to such other remedy as may may be available to him in law. This order was passed by the Apex Court on 20.1.2014.;