AJAI LAMBA,J. - (1.) This judgment shall dispose of three civil writ petitions viz. CWP 2178 of 2010 (Smt. Amarjit Kaur v. State of Punjab and others), CWP 2180 of 2010 (Smt. Amarjit Kaur v. State of Punjab and others) and CWP 2268 of 2010 (Smt. Amarjit Kaur v. State of Punjab and others), as common questions of law and facts are involved.
(2.) For reference to record, CWP 2178 of 2010 (Smt. Amarjit Kaur v. State of Punjab and others) is being taken up.
(3.) This Civil Writ Petition has been filed praying for issuance of a writ in the nature of certiorari quashing order dated 28.10.1999 (Annexure P-3), passed by the Assistant Collector IInd Grade, Payal, District Ludhiana (respondent No.3), vide which the sanction of mutation has been rejected. The following has been recorded in the said order:- "At Payal dated 28.10.99. This mutation of sale is presented in the public gathering on the identification of Jaspal Singh Nambardar of the village. Patwari Halqa has reported that the parties have not come present despite repeated information. Hence the mutation is rejected. Mutation fee remitted." ;