DASWANT RAM Vs. CONSOLIDATION COMMISSIONER AND ORS.

JUDGEMENT

(1.) This bunch of writ petitions involve similar controversy and can be broadly categorized into following groups.

(2.) In the first group of cases, the notifications issued under section 6(1) of the U..P. Consolidation of Holdings Act (for short, the Act), cancelling the consolidation operations in the unit are under challenge. This group includes the following writ petitions: WRIT - B Nos. - 11369, 24386, 27643, 28050, 28842, 40719, 41037, 45974, 50816, 51548, 61754 and 67061, all of the year 2014.

(3.) In the second group of cases, a mandamus has been sought, commanding the respondents to take an appropriate decision on the representations made by the petitioners therein, seeking cancellation of the consolidation operations. In this group are WRIT -B NOS. 27237, 35709, and 62775, all of 2014.