- (1.) These three writ petitions, filed by different chak holders, seek quashing of the same order passed by the Deputy Director of Consolidation on 05.02.2015 in revision no. 142 of 2013-14 (Ram Asray Vs. Laxman and others).
(2.) Since, the order impugned is the same in all the three writ petitions, they have been heard together and are being decided by a common order.
(3.) I have heard learned counsel for the petitioners in the three writ petitions as also the learned counsel for the respondents appearing therein.;