GANESH PRASAD Vs. STATE

JUDGEMENT

(1.) I shall dispose of these two writ petitions by a common judgment as they arise out of common orders.

(2.) In both these writ petitions, the petitioners challenge the validity of Annexures-1, 2 and 3. Annexures-1, 2 and 3 are common in both the cases.

(3.) These writ petitions arise out of a pre-emption application filed by Lallan Singh. In C.W.J.C. No. 72 of 1979, the petitioners are the subsequent purchasers. In C.W.J.C. No. 73 of 1979, the petitioners are the original purchasers.