- (1.) Heard Sri B.B.Paul, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) This writ petition has been filed seeking a writ of certiorari for quashing a notification issued by the Consolidation Commissioner, under Section 6(1) of the U.P. Consolidation of Holdings Act dated 28.09.2015.
(3.) It has been submitted that earlier consolidation operations were initiated in the unit in 1959. The Unit was brought under consolidation operations, a second time by a notification under Section 4-A(2) on 05.07.2013, however due to political interference, the consolidation operations were not permitted to continue, on account of which, Writ Petition no.36083 of 2014 was filed by Sukhdev Singh and three others.;