ANJANI KUMAR MISHRA,J. - (1.) Learned counsel for the petitioner has stated that there are no pending substitution applications. All the substitution applications have already been decided and the matter is ripe for hearing.
(2.) Heard learned counsel for the parties.
(3.) The instant writ petition arises out of an objection under Section 9A2 of the U.P. Consolidation of Holdings Act and is directed against the order dated 30.08.1993, passed by the respondent no. 2 and the order dated 31.05.2002 passed by the respondent no. 1.;