Rakesh Srivastava, J. - (1.) Heard Shri Hari Prakash Yadav, learned counsel for the petitioners, the learned Standing Counsel appearing on behalf of respondent nos. 1 to 3 and Shri Yogendra Nath Yadav, the learned counsel for respondent no. 4.
(2.) By publication of a notification no.4920/J610/2012 in the U.P. Gazette on 04.12.2014, issued under section 4 of the U.P. Consolidation of Holdings Act, 1953 (for short "Act"), Village-Telai, Pargana and Tehsil-Biswan, District Sitapur, came under consolidation operations.
(3.) The petitioners, claiming themselves to be the tenure holders of the said village have preferred this petition praying for the following reliefs: i.Issue a writ, order or direction in the nature of Certiorari thereby quashing the impugned notification dated 4.12.2014 bearing No. 4920/J 610/2012 after summoning the same from its original, in the interest of justice. ii. Issue a writ, order or direction in the nature of Mandamus thereby commanding and directing the opposite parties not to proceed with the consolidation operation in Village-Telai, Pargana and Tehsil-Biswan, District Sitapur in pursuance of the aforesaid notification dated 4.12.2014, in the interest of justice. iii. Issue any other writ, order or direction in the nature which this Hon'ble Court may deem fit and proper under the circumstances of the case and in the interest of justice. iv.Allow the writ petition with costs in favour of thepetitioners.;