Ritu Raj Awasthi, J. - (1.) Notice on behalf of respondents No. 1, 2, 3 and 9 has been accepted by the learned Chief Standing Counsel. Mr. Yogendra Nath Yadav, Advocate has accepted notice for respondent No. 8. Mr. R.K. Srivastava, Advocate has put in appearance on behalf of respondents No. 4 and 5 and files vakalatnama, the same is taken on record. For the order proposed to be passed, there is no need to issue notice to respondents No. 6 and 7, hence notices to them are hereby dispensed with. Since a very short legal question is involved in the instant writ petition, as such, it has been heard and is being decided at the admission stage with the consent of parties' Counsel present before the Court.
(2.) Heard Mr. Manoj Kumar Gupta, learned Counsel for petitioners, Mr. Yogendra Nath Yadav, learned Counsel for Gaon Sabha, Mr. R.K. Srivastava, learned Counsel for respondents No. 4 and 5 as well as learned standing Counsel for the State and perused the records.
(3.) The writ petition has been filed challenging the order dated 20.7.2015 passed in Revision No. 89/206 filed under Sec. 48 U.P. Consolidation of Holdings Act as well as the order dated 7.5.2014 passed by the respondent No. 2, Settlement Officer Consolidation, Sitapur in Appeal No. 126.;