Rakesh Sharma, J. - (1.) These three connected writ petitions have been preferred by the petitioners challenging the same orders passed by the Consolidation Authorities in respect of the same land involving similar controversy and as such all the three writ petitions are being decided by this one and common judgment.
(2.) Heard Sri A.K. Sachan, learned counsel for the petitioners in Writ Petition Nos. 32876 of 2007 and 32967 of 2008 as well as Sri P.K.S. Paliwal, learned counsel for the petitioners in Writ Petition No. 28821 of 2007 and Sarvasri Rajesh Yadav, Jai Singh Parihar, R.S. Saroj, U.N. Pandey, M.C. Singh, D.P. Singh, Prabhat Singh, Pradeep Chandra and learned Standing Counsel on behalf of the respondents. Perused the records also.
(3.) Through these writ petitions, the petitioners have assailed the orders dated 4th May, 2007, passed by the Deputy Director of Consolidation, Gautam Buddh Nagar, orders dated 2.8.2006 and 27.5.2005 (in Writ Petition No. 28821 of 2007), passed by the Settlement Officer, Consolidation, Gautam Buddh Nagar and the orders dated 7.10.1986, passed by the Consolidation Officer, Gautam Buddh Nagar.;