GAJRAJ SINGH Vs. JAGDISH

JUDGEMENT

(1.) The petitioners (out of which the petitioner Giriraj Singh has died and has now been represented by his legal representatives) have filed the above writ petitions being aggrieved by orders dated 14-8-2000 passed by the Collector, Raisen in Appeal Nos. 26/Appeal/Collector-96-97, 24/Appeal/ Collector-96-97, 25/Appeal/Collector-96-97 and l/Appeal/Collector-96-97 respectively, filed by the respondents under section 8 of The Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se-Paritran Tatha Mukti Adhiniyam, 1976 (hereinafter referred to as the 'Adhiniyam') whereby the appeals have been allowed and the orders passed by the Sub Divisional Officer, Gauharganj, District Raisen in four cases have been set aside.

(2.) As all the aforesaid petitions have been filed on similar facts and grounds involving similar issues and relief, therefore, they are heard and decided by this common order with the consent of the learned counsel appearing for the parties.

(3.) The brief facts of each case which are necessary for adjudication of the aforesaid writ petitions are as follows :-