- (1.) Vakalatnama filed by Sri Mohd. Ali Advocate on behalf of opposite party no. 3 is taken on record.
(2.) Heard Sri Mohd. Arif Khan, Senior Advocate, assisted by Sri Mohd. Aslam Khan Advocate on behalf of the petitioners as well as Sri Mohd. Ali for opposite party no. 3 and learned Standing Counsel for official opposite parties nos. 1 and 2.
(3.) This writ petition arises out of proceedings under the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act 1953) challenging the order of the revisional court dated 29.05.2015 passed under Section 48 of the said Act.;