Surya Prakash Kesarwani, J. - (1.) As per list of fresh cases and also as per daily cause list the jurisdiction of this Court is mentioned as under: "Fresh and listed:(i) All writs relating to Indian Stamp Act; (ii) Writs under Article 226 and 227 of the Constitution of India relating to Encroachment of Gaon Sabha land, including public interest litigation; (iii) All writs under Article 226 and 227 of the Constitution of India relating to matters under U.P. Panchayat Raj Act, 1947; (iv) Civil matters of all categories where High Court has granted stay of the proceedings before the trial court for the year 2003; for order admission and hearing including bunch cases."
(2.) Corrigendum issued by the O.S.D.(J)(Computers) dated 23.1.2018 has been placed before me which reads as under: "CORRIGENDUM Jurisdiction wrongly printed in all Lists dated 19.01.2018, 23.01.2018 & 24.01.2018 of Court No.7 (Hon'ble Mr. Justice S.P. Kesarwani). It should be read as under: "Fresh and listed: i. Writs under Article 226 and 227 of the Constitution of India relating to Rent control matters, including writs arising out of orders passed under Section 25 of the Provincial Small Causes Court; ii Revisions arising out of orders passed under Section 25 of the Provincial Small Causes Court; iii. Writs under Article 226 and 227 of the Constitution of India relating to consolidation matters and Board of Revenue from the year 2006 to 2010; for orders, admission and hearing including bunch cases; iv. Civil matters of all categories where High Court has granted stay of the proceedings before the trial court for the year 2005 for orders, admission and hearing including bunch cases." Inconvenience caused to Hon'ble Court is highly regretted. O.S.D.(J) (Computers) 23.01.2018"
(3.) In view of the corrigendum, this petition is being heard.;