- (1.) The legal question involved in this writ petition, which requires consideration is whether consolidation authorities during consolidation proceedings have any power or authority to decide that a person is entitled to get the benefit of Section 122-B 4 (f) of U.P.Z.A. & L.R. Act and accordingly confer such benefit upon him.
(2.) Notice on behalf of opposite parties no.1 and 2 has been accepted by learned Chief Standing Counsel, whereas Mr. Yogendra Nath Yadav, Advocate has accepted notice on behalf of opposite party no.6.
(3.) For the orders proposed, there is no need to issue notice to opposite parties no.3 to 5, as such, notice to opposite parties no.3 to 5 have been dispensed with.;