ANJANI KUMAR MISHRA, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) The petition has been filed seeking the following reliefs: "(i) issue a writ, order or direction in the nature of certiorari to set a side/quash the order dated 22.10.2012 (contended as Annexure No. 8) passed by respondent No. 2. (ii) issue a writ, order or direction in the nature of certiorari to quash consolidation proceeding of the Village Magrdha, Paragana Barhar, Tehsil Ghorawl, District Sonbhadra upto the stage of survey in pursuance to resolution dated 21.03.2010 (Annexure No. 1) passed by Gram Panchayat as well as the report dated 11.02.2013 and 23.8.2013 submitted by consolidation officer/Assistant Consolidation officer (Annexure No. 10). "
(3.) Contention of learned counsel for the petitioners is that large scale irregularities were committed by the Consolidation authorities in the process of consolidation in the unit. In support of this contention, reliance has been placed upon various reports filed along with the writ petition as also the supplementary affidavit. Learned counsel for the petitioners has also relied upon the order of this Court dated 14.11.2013.;