- (1.) New Okhla Industrial Development Authority, hereinafter referred to as "NOIDA", in these special leave petitions filed under Article 136 of the Constitution of India impugns the order dated 20th of June, 2008 passed by the Allahabad High Court in Civil Misc. Writ Petition No. 41065 of 2003 (Sarvpriya Sahakari Avas Samiti Limited v. State of U.P. through Special Secretary & Anr.) and order dated 15th of July, 2010 passed in Civil Misc. Writ Petition No. 67362 of 2005 (Shivalik Sahakari Avas Samiti through Secretary v. State of U.P. through Principal Secretary & Ors.). By those orders NOIDA has been directed to give benefit of Government Order dated 22nd of October, 2002 to each of the writ petitioners, respondent no. 1 herein i.e. Sarvpriya Sahakari Avas Samiti Limited, hereinafter referred to as "Sarvpriya" and Shivalik Sahakari Avas Samiti, hereinafter referred to as "Shivalik".
(2.) Leave granted.
(3.) As direction given in both the appeals is identical and facts are similar, both have been heard together and are being disposed of by this common judgment.;