Rajan Roy, J. - (1.) Heard Shri U. S. Sahai, learned counsel for the petitioners and Shri Vijay Bahadur Verma, learned counsel for the private opposite parties.
(2.) This is a writ petition under Article 226 of the Constitution of India challenging the order of the Deputy Director of Consolidation dated 01.08.1980 passed under Section 48 of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as ''the Act, 1953') thereby setting-aside the order dated 26.10.1979 passed by the Assistant Settlement Officer Consolidation, Pratapgrah.
(3.) This Court on 14.08.1980 had suspended the operation of the order of the Deputy Director of Consolidation dated 01.08.1980 and had provided that it shall not be given effect.;