Devendra Kumar Upadhyaya, J.:— This bunch of writ petitions engages attention of this Court to a subject matter relating to reconstitution/delimitation of village panchayats of the State of U.P
2. The petitioners of the aforesaid writ petitions have represented their cause either directly to the District Panchayat Raj Officer or Director of Panchayati Raj.
3. Accordingly, as an interim measure, it is provided that where the final notification has not been published in the Official Gazettee, the representations made by the petitioners or any group of individuals either to the District Panchayat Raj Officer or Director of Panchayati Raj, if already not considered, will be considered before issuing final notification to be published under Section 11-F of the U.P Panchayat Raj Act in the Official Gazettee.
4. This order will be applicable only to the petitioners of this bunch of writ petitions.
5. List the entire bunch of writ petitions on 12.03.2015