(1.) Heard Shri Rahul Sahai for the petitioner and Shri Abhishek Kumar for the contesting respondents.
(2.) Both these writ petitions arise out of different cases and are directed against different orders. However, the controversy in both the cases is identical and, therefore, they have been heard and are being decided together.
(3.) Both these petition arise out of mutation proceedings under Sec. 35 of the U.P. Revenue Code, 2006.