Anjani Kumar Mishra, J. - (1.) Heard counsel for the parties.
(2.) The writ petition has been filed seeking a writ of certiorari for quashing the impugned order dated 12.09.2018 passed by respondent no.1 in Revision No.683 and the order dated 03.05.2018, passed by respondent no.2 in proceedings under Rule 109(A) of Uttar Pradesh Consolidation of Holding Rules.
(3.) It transpires from the record that the proceedings under Rule 109(A) were initiated for implementing an order dated 06.07.2016 passed in proceedings under Section 42(A) of U.P. Consolidation of Holdings Act.;