- (1.) Both these writ petitions raise an identical controversy and therefore they are being decided by a common order.
(2.) One of the writ petition arises out of proceedings under Section 9A(2) of the U.P. Consolidation of Holdings Act and the other arises out of proceedings under Rule 109-A of the U.P. Consolidation of Holdings Rules for implementation of the final order in the title proceedings above.
(3.) The dispute between the parties is a dispute of title regarding land recorded in the name of one Dal Singaar.;