SALIL KUMAR RAI,J. - (1.) The above-mentioned writ petitions have been filed by different tenure holders against the same order passed by the Consolidation authorities and, therefore, vide order dated 10.8.2004 the said writ petitions were connected and are consequently being heard together and disposed of by a common order.
(2.) The respondent nos. 7 and 10 in Writ Petition No. 29266 of 2004 are petitioners in Writ Petition No. 31358 of 2004 and the petitioners in Writ Petition No. 29266 of 2004 are respondent nos. 3 and 4 in Writ Petition No. 31358 of 2004. The facts of Writ Petition No. 29266 of 2004 are being narrated in detail and the petitioners in the aforesaid writ petition shall be referred as petitioner in the judgment and the petitioners in Writ Petition No. 31358 of 2004 shall be referred as respondent no. 10 in the judgment.
(3.) In view of the office report dated 10.3.2005 in Writ Petition No. 29266 of 2004 and office reports dated 10.3.2005 to 20.5.2006 in Writ Petition No. 31358 of 2004, service of notice of the petition on other respondents are deemed to be sufficient.;