Anjani Kumar Mishra, J. - (1.) These three writ petitions involve an identical issue. They have therefore be heard together and are being decided by a common judgment.
(2.) I have learned counsel appearing for the petitioners in each of these petitions as also the counsel for the respondents and learned Standing Counsel for the State-respondents.
(3.) Writ Petition No.15685 of 2016 seeks a writ of mandamus, commanding the respondents to dispose of the representation filed by the petitioner on 21.08.2015, for being declared a bhumidhari with transferable rights in view of Section 131(B) of the U.P. Zamindari Abolition and Land Reforms Act. It is not in issue that the land regarding which the petitioner wants to be declared a bhumidhari with transferable rights is land recorded in the revenue records as 'Shor'.;