Section 109B in U.P. Consolidation of Holdings Rules, 1954
109B. [ - (1) Where more than one case or proceeding involving substantially the same question for determination and based on the same cause of action are pending before two or more consolidation authorities, they shall, upon an order passed on an application made by any party to, or suo motu by, the authority to which the authorities, before whom cases or proceedings are pending, are all subordinate, be consolidated before one authority and decided by a single judgment.
(2)A consolidation authority may consolidate suo motu case or proceedings pending before it, if it is satisfied, for reasons to be recorded, that such a course is necessary for a proper and expeditious disposal of the cases or proceedings and that it would not prejudice the interest of any party to the case or the proceeding.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
