- (1.) Learned counsel for the petitioner is permitted to correct the description of the respondent no.60.
(2.) Heard Sri B.B.Paul along with Sri A.P.Paul, learned counsel for the petitioners, learned Standing Counsel appearing for the State-respondents and the learned counsel for the Gaon Sabha.
(3.) This writ petition has been filed with the following prayers: "1. issue a writ of mandamus in the nature of declaration that upon start of consolidation operation and till closing thereof revenue court has no jurisdiction, order of direction in the nature of mandamus prohibition commanding the respondent no.2 personally arrayed as respondent no.3 not to decide declaratory suit no. 87/211 of 2004 in re: Smt. Ramaraji vs. State of U.P. and others and (2) Suit No. 88/212 of 2014 in re: Smt. Ramraji vs. Ambika Prasad and (3) Suit no. 89/213 in re: Smt. Ramraji vs. State of U.P. and others now bearing composite Case No. 32/37/96/88/212/87/211/89/213 of 2015. 2. issue a writ, order or direction in the nature of mandamus commanding the respondent no. 2 to abate declaratory suits between the parties under section 5(2) of U.P. C.H. Act personally arrayed as respondent no.3 to abate declaratory Suits NO. 87/211 of 2004 in re. Smt. Ramaraji vs. State of U.P. 3. issue ad interim mandamus staying further proceeding of declaratory suits between the parties,being suit no. 87/211 of 2004 in re: Smt. Ramaraji vs. State of U.P. and others and (2) Suit No. 88/212 of 2014 in re: Smt. Ramraji vs. Ambika Prasad and (3) Suit no. 89/213 in re: Smt. Ramraji vs. State of U.P. and others presently bearing Case No. 32/37/96/88/212/87/211/89/213 of 2015 pending before S.D.O. Tehsil Lalganj, district Mirzapur. 4. issue any other suitable writ, order or direction, which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. 5. Award cost of the writ petition in favour of the petitioner.";