- (1.) Heard Shri Ram Niwas Singh, learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) The petitioners, by means of this writ petition, seek a writ of certiorari for quashing a notification issued by the Consolidation Commissioner under Section 6 (1) of the UP Consolidation of Holdings Act, 1953 (herein after referred to as the 'Act, 1953'), cancelling consolidation operations in Village Rajwari, Pargana Katehar, Tehsil and District Varanasi, issued. Quashing of the order dated 18.9.2013, passed by the Deputy Director of Consolidation, abating a Revision No. 6671603/895/1052 (Rajendra Singh and another vs. Rama Shankar and others) on the ground that consolidation operations have been cancelled and, therefore, the revision cannot proceed, is also prayed for.
(3.) A writ of prohibition has also been sought restraining the Sub-Divisional Officer, respondent No. 4, from making Amaldaramad of an order dated 22.4.1993 passed by him.;