RAJAN ROY,J. - (1.) Heard learned counsel for the parties.
(2.) This is a writ petition under Article 226 of the Constitution of India filed by the petitioners challenging the orders of the Consolidation Courts passed under Sections 9, 11(1) and 48 of the U.P. Consolidation of Holdings Act, 1953.
(3.) An interim order was passed on 24.04.1986 restraining the opposite parties from transferring the disputed land or any part thereof if transfer of entire land has not already taken place.;