Rajan Roy, J. - (1.) Heard learned counsel for petitioners, learned Standing Counsel for the State and Shri Azad Khan, learned counsel for the Gaon Sabha.
(2.) All these writ petitions involve common questions of fact and law, therefore, they have been heard together and are being decided by a common judgment.
(3.) None of the respondents have filed counter affidavit in spite of the order dated 31.03.2015.;