RAJENDRA SINGH Vs. DISTRICT MAGISTRATE RAE BARELI

JUDGEMENT

(1.) Both these writ petitions assail the order dated 28.09.2015 passed by the opposite party no. 2 and since common questions of facts and law are involved. Hence both the petitions have been heard together and are being decided by this common judgment.

(2.) W.P. No. 174 (LA) of 2015 has been filed by Sri Rajendra Singh and Anand Singh whereas W.P. No. 175 (LA) of 2015 has been filed by Smt. Pushpa Devi @ Pappo Devi who is the mother of Rajendra Singh and Anand Singh. Primarily, the grounds raised in both the petitions are similar, however, in so far as the claim is concerned, there is a divergence in the stand of the petitioners of W.P. No. 174 (LA) of 2015 and petitioners of W.P. No. 175 (LA) of 2015.

(3.) To put the controversy before this Court in a proper perspective, certain facts giving rise to the above petitions are being noticed hereinafter:-