FOREST DEPARTMENT, GOVT. OF RAJASTHAN, UAIPUR Vs. KANNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present batch of writ petitions arise out of the orders passed by the Divisional Commissioner, Udaipur and the Board of Revenue, Rajasthan, Ajmer having similar facts, therefore, the writ petitions are being heard and decided finally by this common order.

(3.) The facts of Writ Petition No. 10775/2015 (Forest Department, Udaipur v. Smt. Meena and Ors.) are being taken into consideration while deciding the present batch of writ petitions.