Anil Kumar, J. - (1.) HEARD Sri Dinesh Kumar Pushpakar, learned Counsel for petitioner, Sri Shaharsh, learned State Counsel and perused the record. Facts in brief of the present case that on 21.8.2008, a notification under section 4(2) of the U.P. Consolidation of Holdings Act, 1953 has been issued. Now, by means of the present writ petition, the petitioner has prayed for cancellation of the same.
(2.) SO far as the controversy involved whether Notification under section 4(2) of the U.P. Consolidation of Holdings Act, 1953 once issued can be cancelled. In this regard, this Court in Civil Misc. Writ Petition No. 21350 of 2010 (Chaman Lal @ Chunni Lal and others v. State of U.P. and others) by judgment and order dated 7.3.2011, held as under: - - - "Once such a notification was issued the consolidation operations have to be set into motion. The power to denotify or cancel a notification vests in the State Government under section 6 of the U.P. Consolidation and Land Holdings Act. The same is quoted hereinbelow: "6. Cancellation of notification under section 4. - -(1) It shall be lawful for the State Government at any time to cancel the [notification] made under section 4 in respect of the whole or any part of the area specified therein. [(2) Where a [notification] has been cancelled in respect of any unit under sub -section (1), such area shall, subject to the final orders relating to the correction of land records, if any, passed on or before the date of such cancellation, cease to be under consolidation operations with effect from the date of the cancellation.] For exercise of the said power certain guidelines have been given under the Rules and Rule 17 of the U.P. Consolidation of Holdings Rules, 1954 is extracted hereinunder: 17. Section 6. - -The [notification] made under section 4 of the Act, may among other reasons, be cancelled in respect of whole or any part of the area on one or more of the following grounds, viz., that - (a) the area is under a development scheme of such a nature as when completed would render the consolidation operations inequitable to a section of the peasantry; (b) the holdings of the village are already consolidated for one reason or the other and the tenure -holders are generally satisfied with the present position; (c) the village is so torn up by party factions as to render proper consolidation proceedings in the village very difficult; and (d) that a co -operative society has been formed for carrying out cultivation in the area after pooling all the land of the area for this purpose." The aforesaid provisions, therefore, clearly empower the State Government to cancel a notification in case any such contingency exists as indicated above. It may be mentioned that the guidelines contained in Rule 17 are not exhaustive. The State Government can in its discretion proceed to cancel a notification.
(3.) THE issue as to whether Courts can enter into any such dispute was considered in the case of Sazid and others v. Commissioner of Consolidation and others, : 1999 (4) AWC 2788 and it was held that Courts should not take over the task of examining the validity of a notification issued under section 4 of the U.P.C.H. Act.;