Ashok Bhushan, J. - (1.) The challenge in these writ petitions is to the action of the Sub-Divisional Officer by which the asami leases in favour of the petitioners have been cancelled and the names were also expunged from revenue records. All the cases raise similar question, hence are being decided by this common judgment.
(2.) Counter and rejoinder-affidavits have been exchanged between the parties and with the consent of the parties, the writ petitions are being finally decided.
(3.) Heard Sri A.P. Tiwari, Sri S.B. Singh, Sri. S.K. Shukla, Sri P.K. Tyagi. Smt. Archana Tyagi for the petitioners and Sri N.P. Pandey learned standing counsel appearing for the State.;