RAM NARAIN Vs. DISTRICT MAGISTRATE ALLAHABAD

JUDGEMENT

(1.) These are three connected writ petitions filed by the same petitioner raising common question of facts and law and are being decided together by a common judgment.

(2.) Heard Sri P.R. Maurya, learned counsel appearing for the petitioner in all the three writ petitions and Sri N.N.Verma holding brief of Sri V.K.Singh appearing for the Gaon Sabha. Challenge in these petitions has been made to the order dated 24.4.2004 passed by Consolidation Officer, Sahasaon district Allahabad rejecting the application moved by the petitioner under Rule 109A of U.P. Consolidation of Holdings Rules (for short ''the Rule') for mutation of his name.

(3.) It has been contended that the impugned orders have been passed behind the back without affording any opportunity of hearing to the petitioner.