ANJANI KUMAR MISHRA,J. - (1.) Before Lunch. Put up after lunch along with the record of Writ Petition No.138 of 2019, 157 of 2019 and 32590 of 2014. After Lunch.
(2.) These five writ petitions have been filed seeking separate reliefs. However, this Court finds that the issues involved in these petitions to be interlinked with each other. Therefore, a common order is being passed in them. Writ Petition No. 138/2019 and Writ Petition No. 157/2019 were both filed seeking a writ of mandamus for the expeditious disposal of objection under Section 9(A)2 of the U.P. Consolidation of Holdings Act, pending consideration since the year 1987. A detailed order was passed in that regard in writ petition no. 138/2019 calling for instructions.
(3.) The instructions received have been taken on record.;