- (1.) I have heard Shri B.K. Pandey for the petitioner in writ petition no. 30161 of 2015, Shri K.D. Tiwari for the petitioner in writ petition no. 7235 of 2012 and Shri Umesh Shanker for the respondents. I have also heard learned Standing Counsel for the State-respondents in this writ petitions.
(2.) The writ petition no. 7235 of 2012 filed by Kifayat Husain is directed against an order dated 16.12.2011 passed by the respondent no. 4 which appears to have been passed in exercise of powers under Section 48 of the Act.
(3.) Against this order dated 16.12.2011, Ali Bahadur and Mohammad Jaan filed a restoration application, which was dismissed by the Deputy Director of Consolidation. These two persons filed a writ petition before this Court, which was disposed of vide order dated 03.08.2013 granting them liberty to file an appropriate application before the District Magistrate/Collector, Rampur. This application was duly filed, but it was rejected by the District Magistrate on 30.09.2013, on the ground of pendency of writ petition no. 7235 of 2012.;