- (1.) This writ petition has been filed by the petitioner seeking the following relief: "I) issue, a writ, order or direction in the nature of Mandamus commanding the respondent no. 3 to ensure the execution of delivery of possession to the tenure holders over the holdings of village Khemajit Pargana Chiraiya Kote, Tehsil Sadar, District Azamgarh as per final Consolidation Scheme in the period so stipulated by this Hon'ble Court."
(2.) On the petition being filed in the year 2014, vide order dated 17.07.2014, learned Standing Counsel had been granted two weeks' time to obtain instructions.
(3.) The matter next came up before the Court on 26.10.2018 more than four years thereafter. The Court finding that no instructions had been received by learned Standing Counsel, directed the Deputy Director of Consolidation, Azamgarh to be present before the Court on 20.11.2018 alongwith his personal affidavit and original records to inform the Court as to whether delivery of possession had been affected in the unit.;