R.H. Zaidi, J. - (1.) Heard learned Counsel for the parties.
(2.) In both these petitions, common questions of law and fact are involved, they were, as desired by the learned Counsel for the parties, heard together and are being disposed of by this common judgment. Writ Petition No. 3064 of 1985 shall be the leading case.
(3.) By means of this petition filed under Article 226 of the Constitution of India, petitioners pray for issuance of a writ, order or direction in the nature of certiorari quashing the judgment and order dated 30.1.1985 passed by the Additional Director Consolidation, Hamirpur.;