VIRENDRA DEEP SINGH Vs. DISTRICT MAGISTRATE RAMPUR

JUDGEMENT

(1.) In all these writ petitions the dispute relates to plot Nos. 2M, 3M, 5/1, 5/2, 5/3, 5/4, 7, 8 and 9 area 197.3 bighas situated in village Bidwa Nagla, Tahsil Bilaspur, district Rampur.

(2.) Learned Counsel for the parties do not dispute, when the Writ Petition No. 44408 of 2010, Virendra Deep Singh v. District Magistrate, Rampur, was taken up for hearing for admission, to get the other three writ petitions mentioned above connected and prayed for deciding the said writ petitions together being the nature of dispute same in nature.

(3.) The other three writ petitions were cognizable by learned single Judge but it was agreed between the parties that the learned single Judge matter can be heard by a Division Bench and therefore prayed that it may be heard together.