Vivek Kumar Birla, J. - (1.) Heard learned counsel for the petitioner and Sri Ashish Kumar Srivastava, learned counsel appearing for respondent no.5 and learned Standing Counsel appearing for the State-respondent.
(2.) Present petition has been filed in the nature of Mandamus commanding the respondents/concerned authorities not to acquire the land in question of the petitioner gata no. 359 are 2.45 Acer situated at Village Mahdeva Gaon Sabha Rasemar Tehsil and district Mainpuri, during the pendency of the revision No. C-23/C-28 of 2013-14 known as Ravindra Singh Vs. Dalveer Singh and others before the court of learned Additional Commissioner Agra Division Agra.
(3.) From the perusal of the records it appears that the proceedings under Section 198(4) of the U.P. Z.A. & L.R. Act was initiated against the petitioner in the year 1997. A revision is pending in such proceedings wherein according to the petitioner an application for interim relief is also pending.;