S.K.Singh, J. - (1.) Challenge in this petition is the order passed by the Consolidation Officer, Saharanpur dated 29.9.2001 (Annexure No. 5 to the writ petition).
(2.) At the very outset learned Counsel for the petitioner submits that large number of writ petitions against the same kind of impugned exercise either by the Sub-Divisional Officer or by the Consolidation Officer, Saharanpur, were filed before this Court. Leading writ petition has been finally decided after grant of opportunity to the State Counsel and learned Counsel who appeared for the Gaon Sabha.
(3.) Submission is that this Court has finally allowed the writ petition quashing the impugned orders of the Consolidation Officer/Sub-Divisional Officer on the ground that no opportunity of hearing and evidence has been given to the writ petitioners.;