Anjani Kumar Mishra, J. - (1.) Heard Sri Pradeep Kumar Rai, learned Counsel for the petitioner and learned Standing Counsel for the State -respondents. This writ petition has been filed seeking a writ of certiorari for quashing the notification dated 30.12.2014 issued under Sec. 6(1) of the U.P. Consolidation of Holdings Act. By this notification, the earlier notification issued under Sec. 4 -A(2) of the Act, bringing village Ramgarh alias Ummargarh, Tehsil Jaleshar, District Firozabad under consolidation operations, has been cancelled.
(2.) It has been submitted by learned Counsel for the petitioner that the village was brought under consolidation operations by means of a Notification under Sec. 4 -A(2) of the Act issued on 29.7.1989. The consolidation operations proceeded and after the provisional consolidation scheme was prepared, objections were filed and decided. The appeals were also decided. However, about 50 revisions were stated to be pending consideration before the Deputy Director of Consolidation.
(3.) The Collector/District Deputy Director of Consolidation, Firozabad issued a letter dated 4.12.2007 to the Consolidation Commissioner stating therein that consolidation operations, which started in the year 1989, had proceeded up to Sec. 23 stage but the delivery of possession could not be affected in the unit due to political rivalry among the tenure -holders.;