- (1.) Heard Mr. Rajeiu Kumar Tripathi, learned counsel for the petitioners, Mr. M.E. Khan, learned Additional Chief Standing Counsel as well as Mr. Azad Khan, learned counsel for Gaon Sabha and perused the records. Mr. Ashok Kumar Verma, Advocate, with the leave of the Court has also made his submissions in order to assist the Court.
(2.) Since the writ petition involves purely legal questions of law, as such, with the consent of parties' counsel, it is being decided at the admission stage without calling for counter affidavit.
(3.) The instant writ petition has been filed challenging the orders dated 26.02.2014 and 13.01.2015, contained in Annexures-2 and 3 to the writ petition, whereby the operation of order dated 29.01.2013 granting benefits of Section 122-B (4-F) of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 in favour of the petitioners was kept in abeyance and thereafter was cancelled and lands in question was directed to be recorded as banjar land etc. in favour of Gaon Sabha.;