- (1.) These are large number of writ petitions in which several points are there but more or less they are common and therefore, for convenience, as requested by both sides all are being taken together and are being decided by a common judgment.
(2.) Facts are not in much issue except formal and usual denial without any supportive material and thus the Court feels that by making cases in bunch covered by a particular point, all may be decided in one go.
(3.) All the writ petitioners challenges the interference by the District Administration in their rights to continue in peaceful possession on the pretext of the land having declared as surplus under The Urban Land (Ceiling and Regulation) Act, 1976.;