- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel of the respondents.
(2.) It is alleged that the police authorities are interfering in possession of the petitioner over the land in question inspite an interim order passed in favour of the petitioner under Section 122-B(4-F) of the U.P.Z.A.& L.R.Act. In this regard the petitioner has made a representation, which is pending consideration.
(3.) The writ petition is disposed of with the direction to the authority concerned to consider and decide the petitioner's representation within six weeks from the date of the production of a certified copy of the order.;