Y.K. Sangal, J. - (1.) HEARD learned Counsel for the petitioners, learned Counsel for the opposite parties, learned Standing Counsel for the State and perused the record.
(2.) BOTH these writ petitions are filed by the petitioner challenging the order of Deputy Director of Consolidation passed on 31.01.1995 in Proceedings under Section 48 of Consolidation of Holdings Act. Both the revisions were allowed and order of Consolidation Officer dated 06.12.1984 were set aside. As common questions are involved in both the matters so these are being taken simultaneously. Ground of challenge and pressed in both the matter are that opportunity of hearing/arguments was not allowed to the revisionists by the learned Deputy Director of Consolidation and both the cases were decided in a hurried manner.
(3.) TRANSFER application was moved before the Commissioner, Consolidation Uttar Pradesh, Lucknow for transferring both the revisions to the other court. Personal allegations were levelled against the Deputy Director of Consolidation/Presiding Officer of the Court. Learned Commissioner had passed order on 22.04.1994 in Case of Transfer Application for maintaining status -quo in the cases. Learned Counsel argued that this order was in force till 31.01.1995. Learned D.D.C. was informed about the order passed by the Commissioner. Even then without caring the order passed by the Commissioner, both the cases have been decided by him on 31.01.1995. This shows that how much he was interested in deciding the cases.;