- (1.) Heard learned counsel for the petitioner, Shri B.S. Yadav, counsel for respondent no. 4 and learned Standing Counsel for the State -respondents.
(2.) The writ petition arises out of proceedings under Section 34 of the UP Land Revenue Act and seeks a writ of certiorari for quashing the order dated 07.05.2015 passed by the Additional Commissioner Varanasi Division Varanasi.
(3.) A certiorari has also been sought for quashing the mutation proceedings initiated by the respondents 5 to 10 on the basis of a registered sale deed executed in their favour on 08.06.2011 by the respondent no. 4. Further a mandamus has been sought for keeping the proceedings of case no. 42/491 under Section 34 of the UP Land Revenue Act in abeyance. It appears that respondent no. 4 the recorded tenure holder executed a registered sale deed in favour of the respondents 5 to 10 after close of consolidation operations. The respondents 5 to 10 initiated proceedings for their mutation on the basis of the registered sale deed in their favour wherein the petitioner filed an application that since the dispute regarding title was pending between him and his brother, respondent no. 4 before the consolidation courts, the mutation proceedings were not liable to continue. ;