Mahesh Chandra Tripathi, J. - (1.) Heard Sri Navin Kumar Srivastava, learned counsel for the petitioner; Sri Abhishek Shukla, learned Standing Counsel for the State respondent nos.1 and 2 and Sri Manu Singh, learned Counsel for the respondent no.3.
(2.) Notice need not be issued to the private respondent no.4, in view of the order proposed to be passed.
(3.) The petitioner is before this Court with request to issue direction restraining the fourth respondent, Pokh Pal from transferring any land of the disputed plot no. 306 (M) till the pendency of the matter before the Additional Collector (Finance & Revenue), Etah pursuant to the judgment and order of this Court dated 8.1.2018 passed in Writ-B No.62651 of 2017 ( Pokh Pal Vs. Board of Revenue U.P. at Allahabad & 23 others).;