- (1.) HEARD Sri Yashwant Singh "Subansha", learned counsel for the petitioners and Sri S.P. Saroj, who appears for the respondent no. 4.
(2.) THIS writ petition has been filed challenging the order dated 4.7.2013, whereby the transfer application filed by the petitioners had been rejected by the Joint Director of Consolidation, U.P., Lucknow.
(3.) THE facts of the case, briefly stated, are that an objection under section 9A (2) of the U.P. Consolidation of Holdings Act was filed before the Consolidation Officer. This objection was first transferred, on a transfer application filed by the father of respondents 4 to 6, from the court of Consolidation Officer, Sadar to Court of Consolidation Officer Phulpur. Subsequently, on another transfer application filed by the respondent no. 21, the case was transferred from the Court of C.O., Phulpur to the Court of S.O. Tahbarpur. Since the matter had remained pending for a very long time, the petitioners filed a writ petition before this Court, which was disposed of in the year 2013 directing the C.O., Tahbarpur to decide the matter within a period of four months. In pursuance of the direction aforesaid, the C.O., Tahbarpur, decided the objection vide order 27.5.2013.;