Prakash Krishna, J. - (1.) IN all the above writ petitions, a common question of law is involved. IN these writ petitions, quashing of notification issued under Section 6 of the U.P.C.H. Act has been sought for. The writ petition (PIL) No. 47304 of 2005 is the leading case. The arguments were heard in the said writ petition.
(2.) THE writ petition-No. 10070 of 2006 is with respect to the notification issued under Section 6 of the Act relating to villages Bachgaon, Bhidarwa, Julendhi and Sakha, Pargana, Tehsil and District Mathura dated 21.7.2005. Writ Petition No. 57395 of 2008 relates to the village Kuchesar, Pargana and Tehsil Siyana, District Bulandshahar which was notified for consolidation proceedings under Section 4 of the Act. The Consolidation Commissioner by the order dated 25th July, 2008 impugned in the present writ petition has dismissed the representation of the petitioners to keep the village outside the purview of the consolidation operation. The quashing of the said order has been sought for. The writ petition No. 58410 of 2008 is in respect of notification dated 25th October, 2007 issued by the Consolidation Commissioner, U.P. Lucknow under Section 6 of the U.P.C.H. Act cancelling the notification dated 10th October, 1992 issued under Section 4 of the Act. Quashing of the notification issued under Section 6 of the Act has been sought for in this petition.
(3.) IN all these petitions common question of law as to whether a writ can be issued quashing the notifications issued under Sections 4 or 6 of the Act, is involved. The writ petition No. 47304 of 2005 is the leading case and it is necessary to notice the facts from the said writ petition.;