Anjani Kumar Mishra, J. - (1.) THE instant Writ petition and the other writ petitions, namely, Writ Petition No. 55324 of 2011, Writ Petition No. 55329 of 2011, 55565 of 2011 and 55326 of 2011 are connected matters. They have been heard together and are being decided by a common judgment, which shall govern all the cases in this bunch. I have heard Sri Uday Karan Saxena, learned Counsel for the petitioners in all these writ petitions on 21.8.2014. He had completed his arguments. On a prayer made by Sri Ram Surat Saroj, learned Counsel for the respondents in the writ petitions, the matter was adjourned for 22.8.2014 to enable him to make his submissions. Even when the case was called out in the second reading of the additional cause list on 22.8.2014, the Counsel for the respondents failed to appear. Under the circumstances, judgment in all the cases were reserved. Subsequently on a mention made on behalf of the respondents the Counsel for the respondents was also heard.
(2.) THE instant writ petition, namely, Writ Petition No. 57573 of 2011 is treated as the leading case. This writ petition arises out of proceedings for allotment of Chaks and has been filed seeking a writ of certiorari for quashing the impugned orders dated 24.8.2011 and 15.12.2010, passed by the Deputy Director of Consolidation, Gautam Budh Nagar.
(3.) THE predecessors in interest of the petitioners, filed an objection under section 22(1) of the U.P. Consolidation of Holdings Act, praying for a Chak over plot Nos. 173, 174, 176 and 342, which were their original holding and situated on the main road. A further prayer was made that plot Nos. 173 and 174 had been illegally reserved for a school and that this land also be included in his Chak.;