Anubha Rawat Choudhary, J. - (1.) Heard Mr. Birendra Kumar, learned counsel appearing for the petitioners, Mr. Ayush Aditya, learned counsel appearing on behalf of private respondent no. 5 and Mr. Radha Krishna Gupta, learned counsel appearing on behalf of respondent-state.
(2.) It is submitted by the counsel for the petitioners that the petitioners are members of hindu undivided family. Two properties were purchased by the petitioners bearing registered sale deed No. 589 of 2005 and 590 of 2005 both dated 31.03.2005 on account with which the respondent no. 5 had filed a pre-emption application which is the subject matter in these two writ petitions and accordingly both the writ petitions have been tagged and are to be heard together. WPC no 7102 of 2011 relates to sale deed no 589 dated 31.03.2005 and WPC no. 7084 of 2011 relates to sale deed No. 590 of 2005
(3.) These two writ petitions have been filed by filed by the petitioners challenging the order dated 22.10.2011 passed by the respondent no. 2 in Land Ceiling Revision Case Nos. 34/2009 and 33 of 2009. The petitioners have further challenged the two appellate orders both dated 19.09.2009 passed by the Respondent no 3 in Land Ceiling Appeal Nos. 05/2007-08 and 12/ 2007-08. The petitioners have also challenged the orders dated 12.01.2007 passed by the respondent no. 4 in Land Ceiling Case No. 1/2005-06 and 2/2005-06. The Land Ceiling Cases was instituted on the basis of application for pre-emption filed by the respondent no. 5 in relation to sale deed No. 589 of 2005 and sale deed no 590 of 2005 both dated 31.03.2005.;