AGYA RAM Vs. JOINT DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Shri U.S.Sahai, learned counsel for the petitioners, Shri Mohd. Kashif Rafi and Shri Prakash Verma, learned counsel appearing on behalf of heirs of deceased respondent no.5 and Shri Pankaj Srivastava learned counsel for respondent no.7.

(2.) This judgement will decide Writ Petition No.4405 of 1985 (Agya Ram and another Vs. Assistant Director Consolidation and others) and connected Writ -B No.3396 of 1987 (Chhotey Lal and another Vs. Assistant Director of Consolidation and others ).

(3.) Since both the writ petitions assail the common order passed by the Settlement Officer of Consolidation and the Deputy Director of Consolidation and involve common facts and questions of law, hence both the petitions have been clubbed and are being decided by this common judgement. Since the petitions are pending since 1985 and 1987 and few of the parties have expired and their legal heirs have been brought on record, however for the sake of convenience, the court shall be referring to the parties as they were originally impleaded before the consolidation courts.