- (1.) Heard learned counsel for the petitioners, learned Standing Counsel representing the State-respondents and Sri Jai Kumar, learned counsel representing the respondent no.3.
(2.) Under challenge in this petition is an order dated 10.05.2018 passed by the Additional Commissioner (Administration), Devi Patan Division, Gonda, whereby the appeal filed by the gaon sabha has been admitted and the operation of the order passed by the trial court under Section 161 of U.P.Z.A and L.R.Act, dated 24.01.1987, which is under challenge before the appellate court, has been stayed.
(3.) The order impugned in this petition is purely interlocutory in nature, as such, I am not inclined to interfere in the order dated 10.05.2018.;