- (1.) Heard.
(2.) This writ petition was filed in the year 1982 challenging the order dated 08.12.1982, passed by the Dy. Director of Consolidation, Sultanpur, under Section 48 of the U.P. Consolidation of Holdings Act, 1953.
(3.) This Court while entertaining the writ petition, had passed an interim order on 24.12.1982 to the effect that the petitioner shall not be dispossessed from the land in dispute in pursuance to the impugned order, however, this order was subsequently vacated by a detailed order dated 29.3.1986 after hearing the parties.;