- (1.) Heard learned counsel for the petitioners and learned Standing counsel for the State-respondents.
(2.) This writ petition has been filed challenging a notice issued in Form - 49A initiating proceedings under Section 122-B read with Rule 115-D of the Rules framed under the U.P. Zamindari Abolition and Land Reforms Rules.
(3.) The order in pursuance whereof, these proceedings have been initiated is also under challenge.;