Pankaj Bhatia,J. - (1.) The present petitions have been filed challenging the order dated 8.5.2008 (Annexure-1), whereby the leases granted to the petitioners under the Uttar Pradesh Bhoodan Yagna Act, 1952, has been cancelled in exercise of powers under Section 15-A of the said Act.
(2.) The facts of all the writ petitions are the same, however, the facts in Writ-C No. 26944 of 2008 are being considered and decided as a leading case.
(3.) The brief facts, giving rise to the present petition, are as under:-;