SUNEET KUMAR, J. - (1.) By the instant writ petition, petitioner seeks the following relief: "A. Issue a writ, order or direction in the nature of writ of certiorari to quash the impugned order dated 7.6.2016 passed by respondent no.2; B. Issue a writ, order or direction in the nature of writ of mandamus directing the respondents to restart the consolidation proceedings in village Oran, Tehsil Atarra, District Banda"
(2.) By the impugned order/notification dated 7 June 2016, issued under Section 6 of U.P. Consolidation of Holdings Act, 1953, notification under Section 4(2) issued on 5 May 1972 has been cancelled.
(3.) Learned counsel for the petitioner would submit that no reason was assigned while issuing notification under Section 6.;