ANJANI KUMAR MISHRA, J. - (1.) This writ petition has been filed seeking a writ of mandamus directing the respondents to deliver the possessioin of the final chaks proposed to the petitioner within a time bound period.
(2.) Along with the writ petition, a letter of the Settlment Officer Consolidation addressed to the Commissioner, Moradabad Division, Moradabad dated 10.06.2015 has been annexed. In this letter, the Settlement Officer Consolidation has informed the Commissioner that delivery of possession cannot be affected on account of pendency of writ petition No.39252 of 2014, Deen Dayal Vs. Deputy Director of Consolidation and others, wherein an interim order has been granted on 11.08.2014 staying the effect and operation of the order dated 19.05.2014 passed by the Deputy Director of Consolidation Moradabad.
(3.) In view of the averments contained in the writ petition and on the basis of submissions made by Sri Ranjeet Kumar Yadav, learned counsel for the pettiioner in the instant writ petition, this court summoned the record of Writ Petition No.39252 of 2014.;