JUDGEMENT
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(1.) Leave granted in all the petitions.
(2.) We have heard learned counsel for the parties in all the matters.
(3.) For the nature of issues raised and keeping in mind the settled legal principles, we deem it appropriate to segregate the consideration notification-wise and villages mentioned therein in seriatim.
RE: FIRST NOTIFICATION DATED 01.05.2006
Village: Badoli ;
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