RADHEY MOHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Ishita Yadu, learned counsel for the petitioners, learned Standing Counsel and perused the record. By means of the present writ petition, the petitioners have challenged the notification issued under Sec. 4-A(2) of U.P. Consolidation of Holdings Act in respect to petitioners' village-Sajhawa, Tehsil-Bhiti, District-Ambedkarnagar.

(2.) Learned counsel for the petitioners submits that there is no need to issue said notification in the village in question, as such, another notification as contained in Annexure No.5 to the writ petition challenged in the writ petition and the same has not been decided till date. So a direction may be issued to the authority concerned for disposal of the same.

(3.) Shri M.E. Khan, learned Addl. Chief Standing Counsel submits that it is sole prerogative to the State Government to cancel the notification, as such, the grievance of the petitioners is wholly misconceived and the present writ petition is liable to be dismissed.