RAJAN ROY, J. - (1.) All the above writ petitions (except writ petition No. 355 (Cons.) of 2015) involve common issues, therefore, all these writ petitions (except writ petition No. 355 (Cons.) of 2015) are being decided by a Common order. For reference, Writ Petition No. 470 (Cons.) of 2015 has been treated as the leading case.
(2.) Writ petition No. 355 (Cons.) of 2015 is detached from the bunch of above writ petitions. List/put up this case tomorrow for hearing.
(3.) These proceedings arises out of the proceedings under section 9 of the U.P. Consolidation of Holdings Act 1953 wherein title was claimed on the basis of a Will and consequent transfer thereof by the legatee in favour of the respondents herein.;