Krishna Murari, J. - (1.) Heard Sri S.K. Tyagi appearing for the petitioner in all the petitions and Sri Pankaj Tyagi and Smt. Archana Tyagi for the contesting respondents in all the petitions.
(2.) All the petitions are based on same facts and with the consent of the learned Counsel for the parties are being disposed of at the admission stage by this common order.
(3.) Challenge in the petitions has been made to tire orders dated 1.2.2007 passed by District Deputy Director of Consolidation rejecting the applications moved by petitioners for transfer of the proceedings from the Court of Deputy Director of Consolidation, Meerut to some other Court of competent jurisdiction. Transfer applications were moved raising common grounds and one of the ground was that Deputy Director of Consolidation had directed the Peshkar to fix a date in all the cases numbering about more than 100 but at the same time had excluded 11 cases filed by the petitioners without fixing any date. These cases are mentioned at serial No. 64 to 74 of the cause list of the Court of Deputy Director of Consolidation.;