G.M.LODHA, J. - (1.) DIFFERENT plots of land which are in dispute in these cases were allotted to the petitioners by the Municipal Board, Nokha. These allotments were made in 1975 -76. The petitioners have claimed that they were in old possession of these lands but that particular fact is disputed in many of the cases. The sale deeds were executed in favour of the petitioners. The petitioners' case is that they have also raised construction over these plots.
(2.) NOTICES were sent to the petitioners by the Rajasthan State. Notices are cyclostyled and are identical in all the cases. Notice issued to the petitioner Jhumar Lal reads as under : After the service of the above pattern of notices to the petitioners, They filed replies and raised several objections. Copy of the replies have been filed in all the cases and are marked Ex. 4. The State Government on 23rd March, 1972 ordered the cancellation of these allotment., The one line order Ex. 5 reads as under :
(3.) THE list mentioned in this order contained the names of the 27 persons out of whom 18 have filed these writ petitions.;