- (1.) Heard Sri J.N. Singh, learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) The writ petition has been filed seeking a writ of certiorari for quashing the notification issued by the Consolidation Commissioner, U.P., under Section 6(1) of the U.P. Consolidation of Holdings Act on 27.11.2014, whereby the consolidation operations had been cancelled.
(3.) A similar controversy came up from consideration before a Division Bench of this Court in the case of Agricultural and Industrial Syndicate Limited Vs. State of U.P.,1976 RevDec 35.;